- In this Act, and in all Bombay Acts [or Maharashtra Acts] [These words were inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] made after the commencement of this Act, unless there is anything repugnant in the subject or context,-"Abet"(1)"abet", with its grammatical variations and cognate expressions, shall have the same meaning as in the Indian Penal Code;"Act"(2)"act", used with reference to an offence or a civil wrong, shall include a series of acts; and words which refer to acts done shall extend also to illegal omissions;"Affidavit"(3)"affidavit" shall include affirmation and declaration in the case of persons by law allowed to affirm or declare instead of swearing;"Barrister"(4)"Barrister" shall mean a Barrister of England or Ireland, or a member of the Faculty of Advocates in Scotland;"Bombay Act"(5)"Bombay Act" shall mean an Act made by the [Governor of Bombay] [These words stand unmodified vide Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] in Council under the [Indian Councils Act, 1861] [See now the Government of India Act, 1935.] or the Indian Councils Acts, 1861 and 1892 [or the Indian Councils Acts, 1861 to 1909 or the Government of India Act, 1915, or made by the local Legislature, or the Governor of the Presidency of Bombay under the Government of India Act, or by the Provincial Legislature, or the [Governor of Bombay] [These words and figures were inserted by the Adaptation of Indian Laws Order in Council.], under the Government of India Act, 1935], [or made by the Legislature] [This portion was inserted by the Adaptation of Laws Order, 1950.] of the [pre-Reorganisation or reorganised [State of Bombay] [These words were substituted for the words 'State of Bombay' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] under the Constitution];(6)[ "Bombay area of the State of Maharashtra" shall mean the area of the State of Maharashtra excluding the Vidarbha region, and the Hyderabad area, of that State;] [This clause was inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](7)[ * * *] [Clause (7) and (8) were omitted by the Adaptation of Indian Laws Order in Council.](8)[ * * *] [Clause (7) and (8) were omitted by the Adaptation of Indian Laws Order in Council.]"Chapter"(9)"Chapter" shall mean a Chapter of the Act in which the word occur;"City of Bombay"(10)[ "City of Bombay" shall mean the area within the local limits of the ordinary original civil jurisdiction of the Bombay High Court of Judicature immediately before the date on which the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945, came into force:] [This clause was substituted for the original by Bombay 17 of 1945, section 9, Schedule E, read with Bombay 52 of 1947, Section 2, proviso.]"Collector"(11)"Collector" shall mean, in the City of Bombay, the Collector of Bombay and elsewhere the chief officer incharge of the revenue administration of a district;"Commencement"(12)"commencement", used with reference to an Act, shall mean the day on which the Act comes into force;[( 13) "Commissioner" shall mean the Commissioner of a division appointed under the Bombay Land Revenue Code, 1879;] [This clause was inserted by Bombay 8 of 1958, Section 3, Schedule.]"Consular Officer"(14)"Consular Officer" shall include consul-general, consul, vice-consul, consular agent, pro-consul and any person for the time being authorised to perform the duties of consul-general, consul, vice-consul or consular agent;"District Judge"(15)"District Judge" shall mean the Judge of a principal Civil Court of original jurisdiction, but shall not include a High Court in the exercise of its ordinary or extraordinary original civil jurisdiction;"Document"(16)"document" shall include any matter written, expressed or described upon any substance by means of letters, figures or marks, or by more than one of those means, which is intended to be used, or which may be used, for the purpose of recording that matter;"Enactment"(17)"enactment" shall include [* * *] [The words deleted by Bombay 5 of 1948, Section 2, have been omitted.] any Regulation of the Bombay Code, and shall also include any provision contained in any Act or in any such Regulation as aforesaid:"Father"(18)"father", in the case of any one whose personal law permits adoption, shall include an adoptive father;"Financial year"(19)"financial year" shall mean the year commencing on the first day of April;"Good faith"(20)"Good faith", a thing shall be deemed to be done in "good faith" where it is in fact done honestly, whether it is done negligently or not;"Greater Bombay"(21)[ "Greater Bombay" shall mean the areas specified in Schedule A to the; Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945;] [This clause was inserted by Bombay 17 of 1945, Section 9, Schedule E read with Bombay 52 of 1947, Section 2, proviso.]"High Court"(22)"High Court", used with reference to civil proceedings shall mean the highest Civil Court of appeal in the part of the Bombay Presidency [and after the 1st day of May, 1960 in the part of the State of the Maharashtra] [These words were inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] in which the Act containing the expression operates;(23)[ "Hyderabad area of the [State of Bombay] [Original clause (23) was omitted by the Adaptation of Laws Order, 1950 and a new clause (23) was inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956, as amended by the Bombay Adaptation of Laws (State and Concurrent Subjects) (Second Amendment) Order, 1957.]" shall mean the territories transferred to the new State of Bombay under clause (b) of sub-section (1) of section 8 of the States Reorganisation Act, 1956 [and after the 1st day of May, 1960 the said territories which form part of the State of Maharashtra shall be known as the Hyderabad area of the State of Maharashtra] [These words were inserted, (see the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];"Immovable property"(24)"immovable property" shall include land, benefits to arise out of land, and things attached to the earth, or permanently fastened to anything attached to the earth;"Imprisonment"(25)"imprisonment" shall mean imprisonment of either description as defined in the [Indian Penal Code] [Central Acts.];(25A)[ * * *] [Clause (25A) was omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]"Local Authority"(26)"local authority" shall mean a municipal corporation, municipality, local board, body of port trustees or commissioners or other authority legally entitled to, or entrusted by the Government with, the control or management of a municipal or local fund;"Maharashtra Act"(27)[ "Maharashtra Act" shall mean an Act made on or after the 1st day of May, 1960 by the Legislature of the State of Maharashtra under the Constitution] [This clause was inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];"Magistrate"(28)"Magistrate" shall include every person exercising all or any of the powers of a Magistrate under the Code of Criminal Procedure for the time being in force;"Master" (of a ship)(29)"master" used with reference to a ship, shall mean any person (except a pilot or harbour-master) having for the time being control or charge of the ship;"Month"(30)"month" shall mean a month reckoned according to the British calendar;"Moveable property"(31)"moveable property" shall mean property of every description, except immoveable property;"Oath"(32)"oath" shall include affirmation and declaration in the case of persons by law allowed to affirm or declare instead of swearing;"Offence"(33)"offence" shall mean any act or omission made punishable by any law for the time being in force;"Part"(34)"part" shall mean a part of the Act in which the word occurs;"Person"(35)"person" shall include any company or association or body of individuals, whether incorporated or not;[(35-A) "pre-Reorganisation [State of Bombay] [This clause was inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]" shall mean-(a)as respects any period before the commencement of the Constitution, the area comprised in the Province of Bombay;(b)as respects.any period after the commencement of the Constitution, the territories of the State of Bombay as specified in the First Schedule to the Constitution before the commencement of the States Reorganisation Act, 1956;]"Public nuisance"(36)"public nuisance" shall mean a public nuisance as defined in the Indian Penal Code;"Registered"(37)[ "registered", used with reference to a document shall mean registered in a Part A State or a Part C State under the law for the time being in force for the registration of documents.] [Clause (37) was substituted for the original by the Adaptation of Laws Order, 1950.](38)[ * * *] [Clause (38) was deleted by Bombay 5 of 1948, Section 2.]"Rule"(39)"rule" shall mean a rule made in exercise of a power conferred by any enactment, and shall include a regulation made as a rule under any enactment;(39A)[ * * *] [Clause (39A) was omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]"Schedule"(40)"schedule" shall mean a schedule to the Act in which the word occurs;(41)["Scheduled District"] [[2. That Is the villages belonging to the following Mehwassi Chiefs :-(1)The Parvi of Kathi.(2)The Parvi of Nal.(3)The Parvi of Singpur.(4)The Walvi of Gaohalli.(5)The Wassawa of Chikhli.(6)The Parvi of Nawalpur.]] shall mean a "Scheduled District" as defined in the [Scheduled Districts Act, 1874] [The Scheduled Districts Act ceases to have effect under the Adaptation of Indian Laws Order, in Council.];"Section"(42)"Section" shall mean a section of the Act in which the word occurs;"Ship"(43)"ship" shall include every description of vessel used in navigation not exclusively propelled by oars;"Sign"(44)"sign", with its grammatical variations and cognate expressions, shall with reference to a person who is unable to write his name, include "mark", with its grammatical variations and cognate expressions;"Son"(45)"son", in the case of any one whose personal law permits adoption, shall include an adopted son;"Sub-section"(46)"sub-section" shall mean a sub-section of the section in which the word occurs;(46A)[ [State of Bombay] [This clause was inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]" shall mean-(a)as respects any period before the 1st day of November, 1956 the pre-Reorganisation State of Bombay;(b)as respects any period on and after that day the territories comprise in the new State of Bombay under section 8 of the States Reorganisation Act, 1956;](46A)[ "State of Maharashtra" shall mean the territories which on the 1st day of May, 1960 are known as the State of Maharashtra under section 3 of the Bombay Reorganisation Act, 1960;] [This clause was Inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](46B)[ "transferred territories" shall mean the territories transferred from the pre-Reorganisation [State of Bombay] [This clause was Inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] to the new States of Mysore and Rajasthan under sections 7 and 10 of the States Reorganisation Act, 1956;]"Swear"(47)"swear", with its grammatical variations and cognate expressions, shall include affirming and declaring in the case of persons by law allowed to affirm or declare instead of swearing;"Vessel"(48)"vessel" shall include any ship or boat or any other description of vessel used in navigation;(48A)[ "Vidarbha region, or Madhya Pradesh area, or Vidarbha area, of the [State of Bombay] [This clause was Inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956, as amended by the Bombay Adaptation of Laws (State and Concurrent Subjects) (Second Amendment) Order, 1957.]" shall mean the territories transferred to the new State of Bombay under clause (c) of sub-section (1) of section 8 of the States Reorganisation Act, 1956 [and after the 1st day of May, 1960 the said territories which form part of the State of Maharashtra shall be known as the Vidarbha region, or Madhya Pradesh area, or Vidarbha area, of the State of Maharashtra] [These words were Inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];"Will"(49)"Will" shall include a codicil and every writing making a voluntary posthumous disposition of property;"Writing"(50)expressions referring to "writing" shall be construed as including references to printing, lithography, photography and other modes of representing or reproducing words or figures in a visible form on any substance; and"Year"(51)"year" shall mean a year reckoned according to the British calendar.
