Section 20 in The Karnataka General Clauses Act, 1899
20. Construction of orders, etc., issued under enactments.
- Where, by any enactment, a power to issue any [notification] [Inserted by Acy 12 of 1953], order, scheme, rule, form or bye-law is conferred, then expressions used in the [notification] [Inserted by Acy 12 of 1953], order, scheme, rule, form or bye-law, if it is made after the commencement of this Act, shall, unless there is anything repugnant in the subject or context, have the same respective meanings as in the enactment conferring the power.
