Section 4 in The Karnataka General Clauses Act, 1899
4. Application for foregoing definitions to previous enactments.
- The definitions in section 3 of the following words and expressions, that is to say, "affidavit," "barrister," "British India," [High Court] [The words 'High Court' were substituted for the words 'Chief Court' by Act XII of 1930] "District Judge," "father," "immovable property," "imprisonment," "Magistrate," "month," "movable property," "oath," "person," "section," "son," "swear," "will" and "year" apply also, unless there is anything repugnant in the subject or context, to all enactments made after the third day of January 1868.
