Section 2 in The Indian Bar Councils (U.P. Amendment) Act, 1950
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(a)"Appointed day" and "New High Court" shall have the meaning assigned to them in the U.P. High Court (Amalgamation) Order, 1948;(b)"Allahabad Council" and "Avadh Council" shall mean the Bar Councils established before the appointed day for the High Court of Judicature at Allahabad and the Chief Court of Avadh, respectively referred to as the existing High Court in the aforesaid Order;(c)"Chief Justice" means the Chief Justice of the New High Court;(d)"The Ordinance" means the Indian Bar Councils (U.P. Amendment and Validation of Proceedings) Ordinance, 1949 promulgated on the nineteenth day of October, 1949.
