Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY AGRICULTURAL DEBTORS RELIEF (MEHWASSI ESTATES AND AKRANI MAHAL) (AMENDMENT) REGULATION, 1952 CONTENTS 1. Short title, extent and commencement 2 . Application of Bombay Agricultural Debtors Relief Act with modification SCHEDULE 1 :- SCHEDULE BOMBAY AGRICULTURAL DEBTORS RELIEF (MEHWASSI ESTATES AND AKRANI MAHAL) (AMENDMENT) REGULATION, 1952 A Regulation to amend the Bombay Agricultural Debtors Relief Act, 1947, in its application to the Mehwassi Estates and Akrani Mahal which are Scheduled Areas in the West Khandesh District in the State of Bombay. WHEREAS it is necessary to amend the Bombay Agricultural Debtors Relief Act, 1947 (Bom. XXVIII of 1947), in its application to the Mehwassi Estates and Akrani Mahal which are Scheduled Areas in the West Khandesh District in the State of Bombay, for the peace and good government of the said areas; 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 Bombay Agricultural Debtors Relief (Mehwassi Estates and Akrani Mahal) (Amendment) Regulation, 1952. (2) extends to the Akrani Mahal and the territory of the Mehwassi Estates specified in the Schedule. (3) It shall come into force at once. 2. Application of Bombay Agricultural Debtors Relief Act with modification :- The Bombay Agricultural Debtors Relief Act, 1947 (Bom. XXVIII of 1947), (hereinafter referred to as the said Act) as amended in its application to the Akrani Mahal and the Mehwassi Estates by Government notification in the Revenue Department No. L.A. 140/46, dated the 21st April, 1949, issued under section 92 of the Government of India Act, 1935, shall be further amended as follows, namely:- For clause (3) of section 2 of the said Act as so amended the following shall be substituted, namely:- "(4) 'Court' means the Court of the Civil Judge (Senior Division) having ordinary jurisdiction in the area where the debtor ordinarily resides and if there is no such Civil Judge (Junior Division), having such jurisdiction and includes any court to which an application may be referred to for disposal under section 13A." SCHEDULE 1 SCHEDULE The villages belonging to the following Mehwassi Chief in the West Khan- desh District:- (1) The Parvi of Kathi, (2) The Parvi of Nal, (3) The Parvi of Singapur, (4) The Walvi of Gaohalli, (5) The Wassawa of Chikhli, (6) The Parvi of Navalpur.