The expression "Provincial Government" means the Governor acting or not acting in his discretion, and exercising or not exercising his individual judgment, according to the provision in that behalf made by and under the Government of India Act, 1935 [vide section 3(43a) of the General Clauses Act, 1897 (X of 1897)]. Special reference is drawn to section 56 of the Government of India Act, 1935.
