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Union of India - Section

Section 3 in The Pensions Act, 1871

3. Interpretation-section .-In this Act, the expression "grant of money or land-revenue" includes anything payable on the part of Government in respect of any right, privilege, perquisite or office.

[3-A. Definition.-The expression "the appropriate Government" means, in relation to ][Union] [ Substituted by A.O. 1950.] [pensions, the Central Government, and in relation to other pensions, the ] [Inserted by A.O. 1937. ][State Government] [Substituted by A.O. 1950. ].II-RIGHTS TO PENSIONS