Bombay Regulations.

Number and year.	Title or abbreviated title.	Extent of repeal.
16 of 1827...	A Regulation defining the duties of the Collector, and his powers, & c.	Section 6. Section 11, clause 5. Section 14, clause 4. Section 27, clause 3.
17 of 1827	A Regulation for the territories subordinate to Bombay, prescribing Rules for the assessment and realisation of the land-revenue, & c.	Section 9. Section 16, clause 5.
29 of 1827	A Regulation for bringing under the operation of the Regulations the Bombay territories in the Dekkhan and Khandesh.	So much of section 6 as is not repealed.
5 of 1830	A Regulation providing for the appointment of a Revenue Commissioner, & c.	Section 1, clause 6, from the words "But if any act" to the end.
7 of 1830	A Regulation for bringing under the operation of the Regulations the Territories comprised. In the Southern Mahratta, Country, & c.	So much of section 2 as makes section 6 of Regulation 29 of1827 applicable to the Territories comprised in the Southern Mahratta Country.