Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Satara, Sholapur And Southern Maratha Country Law Act, 1863 3 of 1863 [15 April 1863] CONTENTS 1. Villages in Satara rendered subject to Bombay laws 2. Villages in Sholapur and in Southern Maratha Country rendered subject to Bombay laws 3. Bar of jurisdiction of civil Courts in certain cases 4. Privileges and exemptions of certain persons of rank 5. Railway lands 6. North Kanara 7. saving of prior proceedings 8. Village of Muchandi excluded from operation of Regulations and Acts SCHEDULE 1 :- SCHEDULE A SCHEDULE 2 :- SCHEDULE B SCHEDULE 3 :- SCHEDULE C Satara, Sholapur And Southern Maratha Country Law Act, 1863 3 of 1863 [15 April 1863] PREAMBLE Repealed in part, by Act 4 of 1868; Repealed in part, by Act 15 of 1874; Repealed in part, by Act 10 of 1876; Repealed in part, by Act 16 of 1895; Repealed in part, by Act Bom. 3 of 1886. An Act for bringing under the Regulations and Acts of the Presidency of Bombay the territories of Satara, certain villages and lapsed States in the Collectorate of Sholapur and in the Southern Maratha Country, [2]*** and for excluding the village of Muchandi, Pargana Jath, from the operation of the Regulations and Acts of the Presidency of Bombay. WHEREAS it is expedient for the better administration of justice in the territory of Satara that the Collectorate should be brought under the Regulations and Acts of the Presidency of Bombay; and whereas certain villages which now belong to Government in Sholapur and the Southern Maratha Country have not yet been made subject to the operation of the general Regulations and Acts affecting the Bombay Presidency; [3]*** a n d whereas the village of Muchandi, paragana Jath, in the territory of Satara, was inadvertently included in [4]Act VI of 1842, by which certain villages in the Southern Maratha Country were brought under the operation of the Regulations and Acts of the Presidency of Bombay; It is hereby enacted as follows:- [1] For Statement of Objects and Reasons, see Bombay Government Gazette, 1862 Supplement, p. 543; for Report of the Select Committee, see ibid., p. 608; and for Proceedings in Council see ibid. So much of Bom. 3 of 1863 as related to the following villages namely:- The Sanglikar's Village of Dorli in Karyat Savarda; The Sanglikar's Village of Borgaon in Karyat Digraj; The Mirajkar's village of Dupat Borgaon in Karya Dudgaon; The village of Sangam Mahuli, Taraf Vandan, belonging to the Pant Pratinidhi; The village of Kinhi, Sammat Koreygaon, belonging to the Pant Pratinidhi, was repealed by Act 4 of 1868. The short title was given by the Bombay Short Titles Act, 1921 (Bom. 2 of 1921). [2] The words "certain lands ceded to the Government of Bombay for Railway purposes and the District of North Canara, with the exception of the talooka Cundapoor were repealed by the Amending Act, 1895 (16 of 1895). [3] The following portion of the preamble was repealed, and:- "And whereas lands in certain villages have been ceded by His Highness the Guitowar and His Excellency the Nawab of Sucheen to the Government of Bombay for Railway purposes and it is expedient that such lands should be made subject to the Regulations and Acts of the said Presidency; and whereas the District of North Canara which formed a part of the Presidency of Fort Saint George has, with the exception of the talooka of Cundapur, been detached from that Presidency and annexed to the Presidency of Bombay, from the sixteenth day of April, 1862, and now forms part of the latter and it is expedient that the District so transferred should be brought under the Regulations and Acts of the Presidency of Bombay." [4] Act 6 of 1842, relating to the Nepani Jagir, was repealed by the Laws Local Extent Act, 1874 (15 of 1874). 1. Villages in Satara rendered subject to Bombay laws :- The villages in the Collectorate of Satara as described in Schedule A [1]*** shall, from and after the first day of January, 1863, be subject to the Regulations and Acts which are or shall at any time hereafter be in force within the territories subject to the Presidency of Bombay. [1] The words "to this Act" were repealed by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886), Schedule B. This schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom. 1 of 1904). 2. Villages in Sholapur and in Southern Maratha Country rendered subject to Bombay laws :- The villages in the Collectorate of Sholapur and in the Southern Maratha Country described in Schedule B [1]*** shall, from and after the passing of this Act, be subject to the Regulations and Acts which are or shall at any time hereafter be in force within the territories subject to the Presidency of Bombay. [1] The words "to this Act" were repealed by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886), Schedule B. This schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom. 1 of 1904). 3. Bar of jurisdiction of civil Courts in certain cases :- Rep. Act X of 1876. 4. Privileges and exemptions of certain persons of rank :- Clause 1st.- It is also further enacted that the privileges and exemptions provided in sections 3, 4 and 5 Regulation XXIX A.D. 1827 and section 5 of Regulation VII, A.D. 1830, and Regulations I and XVI, A.D. 1831, as amended by section 6, [1]Act XIII of 1842 are equally applicable in the districts now brought under the Regulations and Acts to the persons of rank therein referred to, as they are in the Dekkhan, Khandesh and Southern Maratha Country. Clause 2nd.-[Process against Shrimant Sagunabai Ali Saheb Maharaj.] Rep. Act XVI of 1895. [1] Act 13 of 1842 is not republished, having been repealed locally by the Bombay Land Revenue Code, 1879 (Bom. 5 of 1879). 5. Railway lands :- Rep. Act XV of 1874. 6. North Kanara :- Rep. Act XV of 1874. 7. saving of prior proceedings :- Rep. Act XV of 1874. 8. Village of Muchandi excluded from operation of Regulations and Acts :- The village of Muchandi, pargana Jath, in the territory of Satara, included in [1]Act VI of 1842, by which certain villages in the Southern Maratha Country were brought under the Regulations and Acts of the Presidency of Bombay shall, from and after the passing of this Act, be excluded from the operation of the Regulations and Acts of the Presidency of Bombay, anything in the said [1]Act VI of 1842, to the contrary in anywise notwithstanding. [1] Act 6 of 1842, relating to the Nepani Jagir, was repealed by the Laws Local Extent Act, 1874 (15 of 1874). SCHEDULE 1 SCHEDULE A .style1 {font-family: Verdana} --> SCHEDULE A LIST OF THE PARGANAS, TARAFS AND OTHER KNOWN DIVISIONS OF THE COLLECTORATE OF SATARA TO BE BROUGHT UNDER THE REGULATIONS AND ACTS Consec ti e Name of the di ision Consecutive numbers Name of the division 1. Taraf Satar 2. Taraf Parli, 3. [1] Taraf Vandan 4. Taraf Taragaon, with the exception of the village Vatar entered in the accounts as belonging to the Chief of Jamkhandi. 5. Taraf Umraj, with the exception of the following two villages:- (1) Korti, entered in the accounts as belonging to the Pant Pratinidhi. (2) Sirvada, entered in the accounts as belonging to the Chief of Jamkhandi. 6. Sammat Nimb. 7. Taraf Medha. 8. Taraf Kedamb. 9. Taraf Baramura. 10. Taraf Kudal. 11. Taraf Ategaon. 12. Taraf Bamnoli. 13. Taraf Solsa. 14. Taraf Tamb. 15. Karyat Naneghols. 16. Taraf Tarla. 17. Karyat Talbid. 18. Taraf Haveli Karad, with the exception of the following twelve villages:- (1) Saidapur Entered in the accounts as belonging to the Pant Pratinidhi. (2) Kapil. (3) Padli. (4) Belavda Varghat. (5) Dushera. Entered in the (6) Gondi. accounts as (7) Ghonshi. belonging to the Pant (8) Kodoli. Pratinidhi. (9) Virvada. (10) Bichud. (11) Manu. (12) Retra Khurd Ditto to (12) Retra Khurd Ditto to Sanglikar Patvardhan. 19. Taraf Marli. 20. Taraf Patan. 21. Taraf Helvak. 22. Karyat Kashigaon. 23. Taraf Kola, 24. Fort Sadashivgad, Vasantgad and Manchindragad. 25. Karayat Ashta. 26. Taraf Khatav. 27. Taraf Malavdi. 28 Taraf Dahigaon. 29. Taraf Mhasvad. 30. Taraf Lalgaon. 31. Forts of Machimangad, Varugad and Vardhangad. 32. Taraf Dharmpuri. 33. Karyat Khanapur. 34. Karyat Mayni. 35. Karyat Vangi. 36. Karyat Vita. 37. Karyat Bhalavni. 38. Karyat Nimsod. 39. Fort of Bhushangad. 40. Pargana Kasegaon, Taluka Pandharpur. 41. Pargana Brahmpuri, Taluka Pandharpur. 42. Pargana Sangola. 43. Pargana Gherdi. 44. Pargana Nazra. 45. Pargana Akluj. 46. Pargana Velapur. 47. Pargana Bhalavni, with the exception of the following five villages, entered in the accounts as belonging to the Chief of Akalkot:- (1) Piliv. (2) Shenda Chinch. (3) Shingorni. (4) Dhanora. (5) Kusmada. 48. Taraf Haveli Wai. 48. Taraf Haveli Wai. 49. Taraf Jor Khora. 50. [2] Sammat Koreygaon. 51. Sammat Vagholi. 52. Pargana Molvad. The parts of the following parganas, situated in the Collectorate of Satara:- 53. Pargana Bejapur. 54. Pargana Gota. 55. Pargana Baloti. 56. Pargana Sidhnath. 57 Pargana Mamdapur. 58. Pargana Chlmalgi. 59. Pargana Kolhar. 60. Pargana Honvad. 61. Pargana Bardoli. 62. Pargana Shirala, with the exception of the village of Vategaon entered in the accounts as belonging to the Chief of Kurundvad. 63. Pargana Atpadi, with the exception of the village Vitlapur, entered in the accounts as belonging to the Pant Pratinidhi. 64. Pargana Mangalvedha. 65. Pargana Shirval, with the exception of the following villages, entered in the accounts as belonging to the Pant Sachiv: - (1) Shirval. (2) Bavda. (3) Kesurdi. (4) Paragoan. (5) Tondla. (6) Sangvi. (7) Bhada. (8) Rui. (9) Yelka. (10) Kavtha. (11) Bhadavda. The parts of the following tarafs, situated in the Collectorate of Satara: - 66. Taraf Savarda. 67. Taraf Chiplam. 68. Taraf Valva, situated within the Satara territory, with the exception of the village Kundal, entered in the accounts as belonging to the Pant Pratinidhi. 69. Taraf Varun. 70. Taraf Phaltan, exception the villages of Dalvadi and Vakri entered in the accounts as belonging to the Chief of Phaltan. 71. Taraf Valvand Khora. 72 Taraf Rohidkhora, with the exception of the village Hatnoshi, entered in the accounts as belonging to the Pant Sachiv. 73. Taraf Nirthadi, with the exception of the village Mirja, entered in the accounts as belonging to the Pant Sachiv. The parts of the following Karyats, situated within the Collectorate of Satara: - 74. Karyat Baji. 75. Do. Vadgaon. 76. Do. Haveli Kolhapur. 77. Do. Kodoli. 78. Karyat Satva. 79. Karyat Bhilavdi, with the exception of the following four villages:- (1) Nagrala, (2) Babvada, (3) Ghogaon, and (4) Tupari, entered in the accounts as belonging to the Chief of Sangli. 80. Karyat Sangli. 81. Karyat Dudhgaon, with the exception of Bhad Kinba, entered in the accounts as belonging to Sanglikar Patvardhan. 82. Karyat Aundh, with the exception of the following eight vlllages:- (1) Ramapur (2) Vyahapur (3) Saukira (4) Paragon (5) Sirasgaon Entered in the accounts as belonging to the Pant Pratinidhi. (6) Chikhaivohol (7) Aundh (8) Karla .... Ditto as belonging to the Chief of Akalkot. 83. Karyat Tasgaon. 84. Karyat Visapur, with the exception of the following four villages, entered in the accounts as belonging to the Chief of Sangli:- (1) Alta. (2) Sirgaon. (3) Nimb. (4) Audhali. 85. Karyat Anjni. 86. Karyat Raybag. 87. That part of Prant Pranhala situated within the Collectorate of Satara. [1] As to the village of Sangam Mahuli, Taraf-Vandan, see first footnote. [2] As to the village of Kinhi Sammat Koreygaon, see first footnote on p. 1 supra. SCHEDULE 2 SCHEDULE B SCHEDULE B LIST OF VILLAGES IN THE COLLECTORATE OF SHOLAPUR TO BE BROUGHT UNDER THE REGULATIONS AND ACTS 1. All the villages of pargana Karkamb, taluqa Madha, situated in the Collectorate of Sholapur and not brought under the Regulations by Regulation XXIX of 1827, namely.- (1) Mauje Pehnur; (2) Mauje Bhend; (3) Mauje Bhatumbra; (4) Mauje Yevti; (5) Mauje Akumba; (6) Mauje Bembla; (7) Mauje Tambva; and (8) Kasba Karkamb. 2. All the villages of the Naldurg pargana, taluqa Sholapur, situated in the Collectorate of Sholapur, remaining to be brought under the Regulations and not entered in [1]Act VI of 1842, namely :- Mauje Tadvala 3. All the villages of the Chand Kavtha pagana, taluka Hippargi, situated in the Collectorate of Sholapur, not brought under the Regulations by [1]Act VI of 1842, namely:- Mouje Ankalgi. 4 . The whole of pargana Chimalgi, taluka Mangoli, not brought under the Regulations by Regulations XXIX of 1827, namely:- (1) Kasba Chimalgi; (2) Mauje Almati; (3) Mauje Vandal; (4) Mauje Biraldini; (5) Mauje Budni; (6) Mauje Hunshal; (7) Mauje Nagvad; (8) Mauje Akalvadi; (9) Mauje Arsangi; (10) Mauje Benal; (11) Mauje Angadgiri; (12) Mauje Hangargi; (13) Mauje Uni Bhavi; and (14) Mauje Gudhini. All the villages of the Nidgundi pargana not brought under the Regulations by Regulation VII of 1830 and [1]Act VI of 1842, namely:- (1) Areshankar. (2) Vadvadgi. LIST OF VILLAGES IN THE SOUTHERN MARATHA COUNTRY TO BE BROUGHT UNDER THE REGULATIONS AND ACTS 1. The following villages in taraf Mugal Khod:- Mauje Gundevadi Mauje Dharur Mauje Siddapur Mauje Kolijud Mauje Yebarhatti Mauje Harogeri Mauje Hidkal Mauje Mugal Khod Mauje Paibhavi Mauje Kappalgudi Mauje Hallur Mauje Sivapur Mauje Khan Naikinhatti Mauje Mudalgi Mauje Munal 2. The following villages in Prant Miraj:- (1) Mauje Soni; Karyat Mane (2) Mauje Bhos; Rajuri (3) Mauje Bisur; Karyat Sangli (4) Mauje Kupvada; (5) Mauje Haroli; Karyat Dessing (6) Mauje Yerandoli; Karyat Bedag (7) Mauje Belavki (8) Mauje Arvande, Karyat Savarde (9) Mauje Vadgaon, Karyat Anjni (10) Mauje Kalombi, Karyat Haveli (11) Mauje Shedshal, Karyat Shirhatti (12) Mauje Pandegaon, Karyat Kavtha Mahankal (13) Mauje Kasba Tasgaon (14) Mauje Mauje Turchi; Karyat Tasgaon (15) Mauje Padli (16) Mauje Bhilvadi (17) Mauje Vasgada, Karyat Kavtha (18) Mauje Nimni. 3. The following villages in Prant Kagal:- (1) Mauje Ankli; Karyat Manjri; (2) Mauje Burli; Karyat Digraj. 4. The following villages in Prant Raybag:- (1) Kasba Ainapur, Karyat Ainapur (2) Mauje Hatnoli, Karyat Nandura. 5. The following village in Prant Hukeri:- (1) Mauje Mangavatti, Karyat Jugal. 6. The following villages in Prant Bijapur:- (1) Mauje Shirhatti; (2) Mauje Nagnur; (3) Mauje Ratnapur; Karyat Kokatnur (4) Mauje Shivdi; (5) Mauje Haliyal. The following village in pargana Kokatnur:- (1) Mauje Mhaisvadgi. 7. Pargana Yadvad, with the exception of the three following villages:- (1) Aurvad; (2) Kalligudi; (3) Chippalkatti, entered in the accounts as belonging to the Chief of Jamkhandi. 8. Karyat Kinni. 9. The following village in taraf Kannur:- (1) Mauje Chikk Tarsi, Karyat Kannur, 10. The following village in pargana Shahapur:- (1) Ashta. 11. The following villages in Karyat Savarda:- (1) Kasba Savarda. (2) Mauje Londa. (3) Mauje Dorli. [2] 12. The following villages in taraf Phutgaon:- (1) Kasba Savlaj. (2) Mauje Dongarsani. (3) Mauje Karavli. 13. The following village in taraf Tasgaon:- (1) Mauje Punada. 14. The following village in Karyat Dudhgaon:- (1) Mauje Dupat Borgaon. [2] 15. The following village in Karyat Digraj:- (1) Mauje Borgaon. [2] 16. The following village in Prant Karad:- (1) Mauje Yelavi. 17. The following village in Karyat Uchgaon:- (1) Mauje Belgundi. 18. The following village in Karyat Kagti:- (1) Mauje Kangrali Khurd. 19. The following village in taraf Sambra:- (1) Mauje Nilji. 20. The following village in pargana Azamnagar:- (1) Khasbag. 21. The following isolated villages:- (1) Kasba Shedbal. (2) Kasba Jugal. (3) Mauje Kagvad. (4) Mauje Ugar Budruk. (5) Mauje Murgundi. (6) Mauje Tavsi. (7) Mauje Nandgaon. 22. The following villages in pargana Lakshmeshvar:- (1) Mauje Kalas. (2) Mauje Surngi. (3) Mauje Konhigeri. (4) Mauje Vadvi. (5) Mauje Bijur. (6) Mauje Kankapur. (7) Mauje Kondikop. (8) Mauje Konerikop. 23. The following villages in pargana Mulgund:- (1) Mauje Mulgund. (2) Mauje Sherul. (3) Mauje Kabulayat Katti. (4) Mauje Harthi. (5) Mauje Chinchi. (6) Mauje Kallur. (7) Mauje Chaklabbi. (8) Mauje Hirenarti. (9) Mauje Yergupi. (10) Mauje Narayanpur. (11) Mauje Nagarhalli. (12) Mauje Mantur. (13) Mauje Keresur. (14) Mauje Hebsur. (15) Mauje Karlvad. (16) Mauje Kuratti. (17) Mauje Chikk Narti. 24. The following villages in Karyat Ingalhalli:- Mauje Ingalhalli. 25. The following villages in pargana Nargund:- (1) Mauje Nargund. (2) Mauje Bairanhatti. (3) Mauje Dandapur. (4) Mauje Karvinkop. (5) Mauje Jagapur. (6) Mauje Maujepeth. (7) Mauje Arbaun. (8) Mauje Somapur. (9) Mauje Burlkatti. (10) Mauje Siddapur. (11) Mauje Chikk Nargund. (12) Mauje Kankikop (13) Mauje Halgop. 26. The following villages in pargana Navalgund:- (1) Mauje Kuregovankop. (2) Mauje Hunrikatti. 27. The following villages in Karyat Shirol:- (1) Mauje Shirol. (2) Mauje Vadvatti. (3) Mauje Ingalgundi. (4) Mauje Kalas. (5) Mauje Lingadhal. (6) Mauje Budihal. 28. The following villages in taraf Konnur:- (1) Mauje Konnur. (2) Mauje Arlikatti. (3) Mauje Lakmapur. (4) Mauje Gunakop. (5) Mauje Chikk Molangi. (6) Mauje Hira Tadsi. (7) Mauje Vasina. (8) Mauje Idgal. (9) Mauje Madhadi. (10) Mauje Bennuer. (11) Mauje Ajgundi. (12) Mauje Bennur. (13) Mauje Talakvad. (14) Mauje Hotiholli. (15) Mauje Lingadhal. 29. The following villages in pargana Badami:- (1) Mauje Megur. (2) Mauje Karanudi. 30. The following village in Mahal Hoskerri:- (1) Kharlkop. 31. The isolated villages of Behatti and Sangdal. _____________ [1] Act 8 of 1842 relating to the Nepani Jagir was repealed by the Laws Local Extent Act, 1874, (16 of 1874), General Acts. [2] As to the village of Dorli, the village of Dupat Borgaon in Karyat Dudhgaon and the village Borgaon in Karyat Digraj, see first foot-note. SCHEDULE 3 SCHEDULE C SCHEDULE C [LANDS CEDED FOR RAILWAY PURPOSES.] REPEALED BY ACT XV OF 1874.