(1)The definitions in section 3 of the following words and expressions, that is to say, affidavit, barrister, [* * *] [The words " British India" , [Government of India" , [High Court" , and [Local Government" , respectively repealed by A.O.1937.] District Judge, father, [* * *] [The words " British India" , [Government of India" , [High Court" , and [Local Government" , respectively repealed by A.O.1937.] [* * *] [The words " Her Majesty" or [the Queen" omitted by Act 18 of 1919, Section 3 and Sch.II.][* * *] [The words " British India" , [Government of India" , [High Court" , and [Local Government" , respectively repealed by A.O.1937.] immovable property, imprisonment, [* * *] [The words " British India" , [Government of India" , [High Court" , and [Local Government" , respectively repealed by A.O.1937.] Magistrate, month, movable property, oath, person, section, son, swear, will and year apply also, unless there is anything repugnant in the subject or context, to all [Central Acts] [Substituted by A.O. 1937, for " Acts of the Governor General-in-Council" .] made after the third day of January, 1868, and to all Regulations made on or after the fourteenth day of January, 1887.
