Akrani Mahal (Application of Laws) Regulation, 1952

The Akrani Mahal (Application of Laws) Regulation, 1952

Regulation No. 1 of 1952

mh560

[Dated 12th August 1952]

A Regulation for the application of certain laws to Akrani Mahal, which is a scheduled area, in the West Khandesh District in the State of Bombay.

Whereas it is necessary to apply the provisions of certain laws to Akrani Mahal, which is a scheduled area, in the West Khandesh District in the State of Bombay, for the peace and good government of the said area ;

Now, Therefore, in exercise of the powers conferred by sub-paragraph (2) of paragraph 5 of the Fifth Schedule to the Constitution of India, the Governor of Bombay is hereby pleased, with the assent of the President, to make the following Regulation, namely :-

1. Short title, extent and commencement.- (1) This Regulation may be called the Akrani Mahal (Application of Laws) Regulation, 1952.

(2) It extends to the Akrani Mahal in the West Khandesh District in the State of Bombay.

(3) It shall come into force at once.

2. Application of Acts V of 1908 and XIV of 1869 to Akrani Mahal.- (1) The Code of Civil Procedure, 1908, in its application to the State of Bombay but subject to the modification specified in sub-section (2), and the Bombay Civil Courts Act, 1869, shall apply to, and come into force in the Akrani Mahal in the West Khandesh District.

(2) In the application of the Code of Civil Procedure, 1908, to the said Akrani Mahal, sub-sections (2) and (3) of section 1 of the said Code shall be deleted.