Section 4 in The Gujarat General Clauses Act, 1904
4. Application of certain of the foregoing definitions to previous Bombay Act.
- The definitions in section 3 of the following words - that is to say, "abet", "affidavit", [Bombay area of the State of Gujarat] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] [*] [The words 'British India', 'Government of India' and 'Presidency of Bombay' were omitted by the Adaptation of Indian Laws Order in Council.], "chapter", [] [These words 'City of Bombay' were omitted by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], "Collector", "Commissioner", "good faith", [*] [The words 'Greater Bombay' were omitted, by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], [*] [The words 'British India', 'Government of India' and 'Presidency of Bombay' were omitted by the Adaptation of Indian Laws Order in Council.], [*] [The words 'Hyderabad area of the State of Bombay' were omitted by the Adaptation of Indian Laws Order in Council.], Kutch area of the State of Bombay, "immovable property", "imprisonment", "Magistrate", "month", "moveable property", "oath" "part", "person", [pre-Re-organisation State of Bombay] [These words were inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.], [Saurashtra area of the [State of Bombay] [These words were 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.], [*] [The words 'British India', 'Government of India' and 'Presidency of Bombay' were omitted by the Adaptation of Indian Laws Order in Council.] "Schedule", "section, [[State of Bombay] [These words were inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.], [State of Gujarat] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], "swear", [transferred territories] [These words were inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.], "vessel", [***] [The words 'Vidarbha region or Madhya Pradesh area of the State of Bombay' were omitted, by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] "writing", and "year", apply also, unless there is anything repugnant in the subject or context, to all Bombay Acts made before the commencement of this Act.General Rules of Construction
