Section 23 in Andhra Pradesh General Clauses Act, 1891
23. [ Application of Act to Regulations and Ordinances:. [Substituted for Section 28 by A.L. (Amd.) O of 1950.]
- The provisions of this Act shall apply:(a)in relation to any Regulation made by the Governor under Section 92 of the Government of India Act, 1935, in like manner as they apply in relation to [the Acts made by the Provincial Legislature referred to in item (i) of clause (1-b) of Section 3] and(b)in relation to any Ordinance promulgated by the Governor under Article 213 of the Constitution or any Regulation made by him under paragraph 5 of the Fifth Schedule to the Constitution, in like manner as they apply in relation to [the Acts] [Substituted for 'Madras Acts, Andhra Acts and Andhra Pradesh Acts' by Second Schedule to the Act 9 of 1961.] made by the State Legislature.Provided that sub-section (1) of Section 5 of this Act shall apply to any Ordinance referred to in clause (b) as if the reference in that sub-section to the day of the first publication of the assent to an Act in the Official Gazette were a reference instead to the day of the first publication of the Ordinance in that Gazette.]
