1. Title and extent .-(1) This Act may be called The Revenue Recovery Act, 1890.
(2)It extends to [the whole of India except] [the State of Jammu and Kashmir] [ Substituted by Act 33 of 1950, Section 2 and Sch., for " Part B States" .]; [*] [ The word " and" at the end of sub-Section (2), and sub-Section (3) repealed by the Repealing and Amending Act 10 of 1914, Section 3 and Sch.II.][*] [ The word " and" at the end of sub-Section (2), and sub-Section (3) repealed by the Repealing and Amending Act 10 of 1914, Section 3 and Sch.II.]
