Section 2 in The Bengal Alluvion and Diluvion Act, 1847
2. State of Orissa defined.
- [The expression [States] [Words in Sections 2 and 3, repealed by Act 16 of 1874.] of Orissa in the Act, shall be taken to mean only much of [States] [Substituted by Adaptation of Laws Order.] of Orissa [as was on the 8th May, 1847] [Substituted by Adaptation of Laws Order for 'as is'.], subject to the Government of Bengal].
