Section 2(bb) in The Bombay Court of Wards Act, 1905
(bb)[ "pension-holder" shall mean a person lawfully entitled to the whole or a part of a pension or cash-allowance granted or continued by Government on political considerations or of a hereditary pension or cash allowance;] [This clause was inserted by Section 2(b) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).]
