1B. [ Definition of Memorandum of cross-objection. [Inserted by Section 2 of C.P. and Berar Act No. 9 of 1941.]
- In this Act, unless there is anything repugnant in the subject or context 'memorandum of appeal' shall include 'memorandum of cross objection' [and 'suit' shall include an appeal from a decree].]
