Section 2 in The British Statutes (Repeal) Act, 2004
2. Definition.
-In this Act, "British Statutes" means the British Law Ascertainment Act, 1859 (22 & 23 Vict. C.63), the Foreign Law Ascertainment Act, 1861 (24 & 25 Vict. C.11), the Colonial Probates Act, 1892 (55 & 56 Vict. C.6), in so far as they apply to India, as the India (Consequential Provision) Act, 1949 (12, 13 & 14 Geor. VI V.92).
