Section 4(5a) in The Bihar and Orissa General Clauses Act, 1917
(5a)[ "Bihar Act", shall mean an Act made by the [Provincial] [Added by A.O. 1937 read with A.O.1950.] Legislature or] the Governor of Bihar under the Government of India Act, 1935; [or by the Legislature of the State of Bihar under the Constitution] [Inserted 'Provincial' shall stand unmodified, See A.L.O.],
