Section 3(5) in The Karnataka General Clauses Act, 1899
(5)[ "British India" shall mean, as respects the period before the commencement of Part III of the Government of India Act, 1935, all territories and places within His majesty's dominions which were for the time being governed by His Majesty through the Governor-General of India or through the Governor or Officer sub-ordinate to the Governor-General of India, and as respects any period after that date and before the date of the establishment of the Dominion of India means all territories for the time being comprised within the Governors' Provinces and the Chief Commissioner' Provinces;] [Substituted by Act 12 of 1953]
