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State of Maharashtra - Section

Section 28 in The Gas Companies Act, 1863

28. Interpretation.

- The following words and expressions used in this Act shall have meanings hereby assigned to them, unless there be something in the subject or context repugnant to such construction (that is to say)-[* * *] [The words 'Words importing the singular number only shall include the plural numbers and words importing the plural number only shall include also the singular number. Words importing the masculine gender shall include females' and the words 'The word 'person' shall include a corporation whether aggregate or sole' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886), Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay 1 of 1904).]The words "street" shall include any public passage or place, and any road, square, court, alley, highway, lane, gully or passage, whether a thoroughfare or not, over which the public have a right of way, and also the roadway over any public or railway-bridge or causeway, and over the approaches thereto.[* * * *] [The words 'The Word 'Magistrate' shall include any Magistrate of Police and any Joint Magistrate or other person lawfully exercising the power of Magistrate acting at or for the place or district where the matter requiring the cognizance of any such Magistrate arises' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886).][* * * *] [The portion beginning with the words 'The expression' and ending with the words 'or harbour' was deleted by Bombay 17 of 1945, Section 9, Schedule E, read with Bombay 52 of 1947, Section 2, proviso.]NotificationsG.N., G. D., NO. 6543, dated 19th August, 1914 (B. G., Part I, pages 1913) - In exercise of the powers conferred by section 27 of Bombay Act V of 1863(an Act to confer certain powers on the Bombay Gas Company Limited, and to enable Government to confer similar powers on other Companies registered and incorporated for the purpose of manufacturing and supplying gas), the Governor in Council is pleased to extend the provisions of the said Act to the Sandra Municipal District.