Section 3(15) in The Karnataka General Clauses Act, 1899
(15)a thing shall be deemed to be done in "good faith" where it is in fact done honestly, whether it is done negligently or not;[( 16) "Government or "the Government" shall,- [Substituted by Act 12 of 1953](a)in relation to anything done before the commencement of the Constitution, means the authority or person authorised at the relevant date to administer executive Government in Mysore;(b)in relation to anything done or to be done after the commencement of the Constitution, include both the Central Government and the State Government;][( 16a) "Government securities" shall means securities of the Central Government or of any State Government, but in any Mysore Act made before the commencement of the Constitution shall not include securities of the Government of any State other than the State of Mysore; [Inserted by Act 12 of 1953]
