Section 2(7) in C. P. and Berar General Clauses Act, 1914
(7)[ 'Central Provinces' shall mean the territories, excluding Berar, [which before the 15th day of August, 1947 were] [This clause was inserted by Adaptation Order, 1937.] under the administration of the Chief Commissioner or the Governor of the Central Provinces or the Governor of the Central Provinces and Berar;]
