Section 23 in The Bihar and Orissa General Clauses Act, 1917
23. Construction of orders, etc., issued under enactments.
- Where , by any Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.], a power to make or issue any notification, order, scheme, rule, bye-law or form is conferred, the expressions used in the notification, order, scheme, rule, bye-law or form, shall , unless there is anything repugnant in the subject or context, have the same respective meanings as in the Act conferring the power.
