Section 19 in C. P. and Berar General Clauses Act, 1914
19. Construction of orders, etc., issued under [Madhya Pradesh Act] [Substituted for the words 'Provincial Act' by Adaptation Order, 1937.].
- Where, by any [Madhya Pradesh Act] [Substituted for the words 'Provincial Act' by Adaptation Order, 1937.], a power to issue any order, scheme, rule, by-law, notification or form is conferred, then expressions used in the order, scheme, rule, by-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.
