The Judicial Commissioner' s Circular No. 104 of July, 1860 , shall be held to have been a notification within the meaning of section 24 of Act 14 of 1859 , 1 and such Act shall be deemed to have been in force in Oudh from the fourth day of July, 1862 ; and all orders and decrees passed under the rules contained in the said Circular, or under the said Act, shall be deemed to have been passed under a law in force for the time being. Nothing in his section affects the provisions of sections 102, 104, 105, 106, 107 and 108 of the Oudh Rent Act (XIX of 1868 ) 2 with regard to the limitation of suits under that Act.
