Section 3(6) in The General Clauses Act, 1977 (1920 A. D.)
(6)British possession. - "British possession" shall mean any part of His Majesty's dominions, exclusive of the United Kingdom, and, where parts of those dominions are under both a central and a local legislature, all parts under the central legislature shall, for the purposes of this definition, be deemed to be one British possession ;
