Section 17 — Repealed.

[ Revival of Bombay Regulation 17 of 1827, section 13.]— Rep. by Bombay Revenue Jurisdiction Act, 1880 (15 of 1880) but the repeal does not operate in any scheduled district unless and until the Bombay Land-revenue Code ( Bom. V of 1879) has been extended to such District. [ Operation of same Regulation in sites of villages and towns .]— Rep. by Bombay Revenue Jurisdiction Act , 1880 (15 of 1880), s. 2. [ Recovery of certain advances made by Local Government .]— Rep. by ibid.

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