Section 1 — Short title.

This Act may be called "The Bombay Revenue Jurisdiction Act, 1876". Commencement. --So much of section four as relates to claims to set aside, on the ground of irregularity, mistake or any other ground except fraud, sales for arrears of land-revenue, shall come into force on such day as the Governor General in Council directs in that behalf by notification in the Gazette of India . The rest of this Act shall come into force on the passing thereof: Extent. --And it shall extend to all 1 [the 2 [State of Maharashtra]], but not so as to affect-- (a) any suit regarding the assessment of revenue on land situate in 3 [the City of Bombay], or the collection of such revenue; (b) any of the provisions of Bombay Acts 5 of 1862 and 6 of 1862, or of 4 [Act 21 of 1881] or of Act 23 of 1871; 5 * * * * *

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