Report No. 19
15. Section 2.-
The definitions of "exempted person" and "Indian Christian" may be omitted, as they are no longer necessary in view of our recommendations.1 The definition of "Government" is unnecessary; the expression "State Government" should be employed in the substantive sections (unless the context requires otherwise)-the definition of "High Court" should be omitted, and the definition thereof in the General Clauses Act (highest Civil Court of appeal, etc.) should be applicable to this Act also.
1. See para. 9, supra.
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