The Bombay Revenue Jurisdiction Act, 1876

[Act No. 10 of 1876]

[28th March, 1876.]

Contents
Title	The Bombay Revenue Jurisdiction Act, 1876
Sections	Particulars
1.	Short title
	Commencement
	Extent
2.	Repeal of enactments
3.	Interpretation-clause
	Land
	Land-revenue
	Revenue officer
4.	Bar of certain suits
	Illustrations to (h)
5.	Saving of certain suits
6.	Bar of certain suits against Revenue officers
7.	Punishment or prosecution of Revenue officers not a bar to civil remedies
8.	Bar of certain suits against Revenue officers
9.	Officers to answer in suits against them for acts done by order of superior authority
10.	Power to Local Government to call for record
11.	Suits not entertained unless plaintiff has exhausted right of appeal
12.	Power of Government to refer questions for decision of High Court
13.	Power of Civil Judge to refer questions of jurisdiction to High Court
14.	Composition of Bench
15.	[Repealed.]
16.	Privileges of Government in suits in which it is concerned
17.	Revival of Bombay Regulation XVII of 1827, section 13
	Operation of same Regulation in sites of villages and towns
	Recovery of certain advances made by Local Government
The Schedules
Schedule I	Acts of The Governor General in Council
	Acts of The Governor of Bombay in Council
	Bombay Regulations
Schedule II	Bombay Revenue Jurisdiction Act