Section 11(3) in The North- Western Provinces And Oudh Act, 1890
(3)In any enactment for the time being in force in the territories administered by the Chief Commissioner of Oudh, in which the expression" Chief Revenue- authority" or" Chief Controlling Revenue- authority" is used, the expression shall, subject to the provisions of any enactment passed after the said day, 3 be construed, so far as the said territories are concerned, as referring to the Board of Revenue of the North- Western Provinces and Oudh. 2
