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Report No. 60

3.10. Section 3(4)-"barrister".- Section 3(4) defines the expression "barrister". It needs no change.

3.11. Section 3(5)-"British India".- Section 3(5) defines the expression "British India". It needs no change.

3.12. Section 3(6)-"British possession".- Section 3(6) defines the expression "British possession". It needs no change.

3.13. Section 3(7)-"Central Act".- Section 3(7) defines the expression "Central Act". It needs no change.

3.14. Section 3(8)-Definition of "Central Government".-

In the definition of "Central Government", in section 3(8), we propose no change.

3.15. Section 3(9)-"Chapter".- Section 3(9) defines the expression "Chapter". It needs no change.

3.16. Section 3(10)-"Chief Controlling Revenue Authority".-

Section 3(10) defines the expression "Chief Controlling Revenue Authority". It needs no change.



General Clauses Act, 1897 Back




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