21. Construction of orders. etc. issued under Bengal Acts or West Bengal Acts.
Where, by any Bengal Act or West Bengal Act, a power to issue any order, scheme, rule, bye-law, notification or form is conferred, then expressions used in the order, scheme, rule, bye-law, notification or form, 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 Act conferring the power.
