225. Under sub-section (2) of Section 274 of the Code, the State Government have directed that in the districts of Nagpur, Wardha, Jabalpur, Hoshangabad (except Narsimhapur sub-division), Nimar, Amravati, Yeotmal, Akola and Buldana, a jury shall consist of seven persons.
[See Law Department Notification No. 85/XVH-B, dated the 9th January 1956].[Judicial Department Notifications No. 2781-1537-V and 2783-1537-V, dated the 15th November 1922. No. 1585-1382-V, dated the 21st July, 1928, No. 710-297-V dated the 26th March, 1930, No. 3138-2746-V, dated the 3rd December 1936 and No. 1492-1239-XIX, dated the 2nd August, 1940].
