(1)The definitions in section 3 of the General Clauses Act, 1897 (10 of 1897) of the expressions "British India", "Central Act", "Central Government", "Chief Controlling Revenue Authority", "Chief Revenue Authority", "Constitution", "Gazette," "Government", "Government securities", "High Court'', "India," "Indian law", Indian State", "merged territories", Official Gazette", "Part A State", "Part B State", "Part C State", "Province". "Provincial Act", "Provincial Government", "State", "State Act", and "State Government" shall apply also unless there is anything repugnant in the subject or context to all Bengal and West Bengal Acts.
