[Repealed by A.O. 1937.] [The original Section 2 relating to repeal of enactments was repealed by the Repealing Act, 1870(14 of 1870. A section defining [Chief Controlling Revenue-authority" was added by Section 2 of the Court-fees (Amendment) Act, 1901 (10 of 1901), and was slightly amended by the Repealing and Amending Act, 1917(24 of 1917). For the definition of the [Chief Controlling Revenue authority" see now the General Clauses Act, 1897(10 of 1897), Section 3(10). The A.O. 1937 repealed Section 2 as in force elsewhere than in Bengal. In that Province the section substituted by the Court-fees (Bengal Amendment) Act, 1935 (Bengal 7 of 1935), Section 3 contains definitions of [appeal" ,[Chief Controlling Revenue-authority" ,[Collector" and [suit" .]
