1. Short title .-This Act may be called The Pensions Act, 1871.
Extent of Act .- [Insofar as it relates to Union pensions, it extends to the whole of India and insofar as it relates to other pensions, it extends] to [the whole of India except ] [Substituted by A.O. 1950. ][the territories which, immediately before the 1st November, 1956, were comprised in Part B States] [ Substituted by Adaptation of Laws (No. 2) Order, 1956 (w.e.f. 1.11.1956).].[* * *] [ The words " and it shall come into force on the date of the passing thereof" repealed by Act 10 of 1914, Section 3 and Schedule II.][* * *] [ The words " but not so as to affect any suit in respect of a pension or grant of money or land revenue which may have been instituted by before such date" repealed by Act 12 of 1891, Section 2 and Schedule I.]
