The ground-rents payable to the [Government] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order,1950.] from lands in Calcutta are revenue within the meaning of the Act of Parliament 21 Geo. 3, c. 70, and the Supreme Court of Judicature established by Royal Charter at Fort William in Bengal has not any civil jurisdiction concerning, the said ground-rents or concerning anything ordered or done in the assessment or collection thereof.
