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State of Uttar Pradesh - Section

Section 1 in The Ganges Tolls Act, 1867

1. Interpretation clause.

- In construing this Act-[* * *] [The definition of 'Lieutenant-Governor' omitted by A.O. 1937.]"Master" shall include every person (except a pilot having command or charge of any steamer, flat or boat; and"Magistrate" shall include any person exercising any of the powers of a Magistrate.