Section 10 in Tamil Nadu General Clauses Act, 1891
10. Expressions used in rules, by-laws and orders to have same meaning as in Act under which they are made or issued.
- Where an Act, to which this Chapter applies, confers power to make rules or by-laws or to issue notifications or orders, expressions used in such rules, [by-laws, notifications or orders] [[In sections 10 and 15, for the words 'to issue orders' the words 'to issue notifications or orders' and for the words 'by-laws or orders', the words 'by-laws, notifications or orders', were substituted by section 3 of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).In so far as this Act applies to the added territories, for the words 'to issue orders', the words 'to issue notifications or orders' and for the words 'bye-laws or orders', the words 'by-laws, notification or orders' were substituted by section 4 of, and the Second Schedule to, the Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961 (Tamil Nadu Act 39 of 1961).]], have the same respective meanings as in the Act conferring the power.
