Section 5A in The Bihar and Orissa General Clauses Act, 1917
5A. [ Construction of references to revenues of the State of Bihar for purposes of certain laws. [Inserted by Section 2 of Bihar Act 18 of 1954.]
- In any Bengal Act or Bihar and Orissa Act or Bihar Act, references, by whatever form of words to revenues of the State Government shall be constructed as references to the Consolidated Fund of the State of Bihar].General Rules of Construction.
