Section 21 in The Orissa General Clauses Act, 1937
21. Construction orders etc., issued under enactments.
- Where, by any Orissa Act, a power to make or issue any notification, order, scheme, rule, by-law or form is conferred, the expressions used in the notification, order, scheme, rule, by-law or form, shall, unless there is anything repugnant in the subject or context, have the same respective meanings as in the Act conferring power.
