Section 3(14) in The General Clauses Act, 1977 (1920 A. D.)
(14)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;[(15) Omitted.] [Clause (15) definition of 'Government' omitted Act by XIX of 1957 w.e.f. 26-1-1957.][(16) Government of India. - "Government of India" shall- [Clause (16) substituted by A.L.O. 2008. (Svt).](a)in relation to anything done before the commencement of the Constitution of India, mean the Governor General or the Governor General in Council as the case may be ; and(b)in relation to anything done or to be done after the commencement of the Constitution of India mean the President;]
