The Akrani Mahal (Application of Laws) Regulation, 1952.

1952 : Reg. I]  1 
THE AKRANI MAHAL (APPLICATION OF LAWS) REGULATION, 1952 
[Text as on 28th May 2024] 
______________ 
CONTENTS 
 
PREAMBLE.  
SECTIONS. 
 1.  Short title, extent and commencement.  
 2.  Application of Acts V of 1908 and XIV of 1869 to Akrani Mahal. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2 The Akrani Mahal (Application of Laws) [1952 : Reg. I 
 Regulation, 1952 
 
1952 : Reg. I] The Akrani Mahal (Application of Laws) 3 
 Regulation, 1952 
REGULATION No. I OF 1952 
[THE AKRANI MAHAL (APPLICATION OF LAWS) REGULATION, 1952.] 
   [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 Arani Mahal. — (1) The Code of Civil 
Procedure, 1908 (V of 1908), in its application to the State of Bombay but subject to the modificati on 
specified in sub-section (2), and the 1Bombay Civil Courts Act, 1869 (XIV of 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 (V of 1908), to the said Akrani Mahal, 
sub-sections (2) and (3) of section 1 of the said Code shall be deleted. 
 
 
 
                                                           
1 The short title of the Act was amended as “Maharashtra Civil Courts Act” by Mah. 24 of 2012, Sch. Entry 3, w.e.f. 1 -5-
1960. 

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