9. Revival of repealed enactments In any Act to which the Chapter applies.
(a)for the purpose of reviving, either wholly or partially an Act or Regulation wholly or partially repealed, it shall be necessary expressly to state such purpose;(b)Commencement of term. - for the purpose of excluding the first in a series of days or any other period of time, it shall be sufficient to use the word "from";(c)Termination of term. - for the purpose of including the last in a series of days or any other period of time, it shall be sufficient to use the word "to";(d)Application to subordinates of law relative to official superiors.- for the purpose of expressing that a law relative to the chief or superior of an officer shall apply to the deputies or subordinates lawfully executing the duties of such office in the place of their superior, it shall be sufficient to prescribe the duty of the superior;(e)Application of law to successors of functionaries and corporations. - for the purpose of indicating the relation of a law to the successors of any functionaries, or of corporations having perpetual succession, it shall be sufficient to express its relation to the functionaries or corporation; and(f)Application of law to persons for time being filling an office. - for the purpose of indicating the application of a law to every person or number of persons for the time being executing the functions of an office, it shall be sufficient to mention the official title of the officer at present executing such functions or that of the officer by whom the functions are commonly executed.
