Section 2(9) in THE ADMINISTRATOR GENERAL’S ACT, 1913
(9)[* * * * * * * * * * * * *]Cls. (9), defining official Gazette, the Presidencies of Bengal, Bombay and Madras, Presidency and Revenues of the Govt., respectively, were repealed by Adaptation Order, 1937. Cl. (11) had been ins. by the Official Trustees and Administrator General’s Acts Amendment Act, 1922 (XXI of 1922), s. 5.
