Section 2(10) in The Punjab General Clauses Act, 1898
(10)[ "colony" [Substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.](a)in any Punjab Act passed after the commencement of Part III of the Government of India Act, 1935, [-] shall mean any part of Her Majesty's Dominions exclusive of British Islands, the Dominions of India and Pakistan (and before the establishment of those Dominions, British India), any Dominions as defined in the Statute of Westminster. 1931, any Province or State forming part of any of the said Dominions and British Burma; and(b)in any Punjab Act passed before the commencement of Part III of the said Act, means any part of Her Majesty's Dominions exclusive of the British Islands and of British India;and in either case where parts of these Dominions are under both a central or local legislature, all parts under the central legislature shall, for the purposes of this definition, be deemed to be one colony.]
