- In this Act and in every (Madras Act made) after the commencement of this Act, unless there be something repugnant in the subject or context.-(1)"Abet". - "abet" with its grammatical variations and cognate expressions, shall have the same meaning as in the Indian Penal Code.(2)"barrister"- "barrister" shall mean a barrister of England or Ireland or a member of the Faculty of Advocates in Scotland.(3)[x x x] [Substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.](4)"Chapter", "part", "section" and "schedule".- "Chapter", "part", "section" and "schedule" shall mean respectively a Chapter part and section of, and schedule to, the Act in which the word occurs;(5)"City of Madras".- "City of Madras" shall mean such local area as is declared from time to time to be the City of Madras under any Act for the time being in force relating to the municipal affairs of such city;(6)"Collector".- "Collector" shall include every officer, who, for the time being, is authorized to exercise the powers of a collector.(7)"Commencement".- "Commencement" used with reference to an Act, shall means the time at which the Act comes into force;(8)"District Collector".- "District Collector" shall mean the chief local officer in charge of the revenue-administration of a district;(9)"Document",- "document" shall mean any matter expressed or described upon any substance by means of letters, figures or marks, or by more than one of these means, intended to be used, or which may be used, as evidence of that matter;(10)"Financial Year".- "financial year" shall means the year commencing on the first day of April;(11)"Good Faith". - nothing is said to be done or believed in "good faith" which is done or believed without due care and attention;(12)[x x x x] [Omitted by Government of India (Adaptation of Indian Laws Order 1937).](13)[x x x x] [Omitted by Adaptation (Amendment) Order, 1950.](14)"Immovable property".- "immovable property" shall include land, benefits to arise out of land, and things attached to the earth, or permanently fastened to anything attached to earth;(15)"Imprisonment". - "Imprisonment" shall mean imprisonment of either description as defined in the Indian Penal Code.(15-A) [x x x x](16)"Judicial proceeding".- "Judicial proceeding" shall mean any proceeding in the course of Which evidence is, or may be, legally taken;(17)"Local authority". - "Local authority" shall means a Municipal Committee, District Board, Body of Port Commissioners or other authority legally entitled to, or entrusted by the Government with, the control or management of a municipal or local fund;[(17-A) "Madras Act" shall mean an Act made by the Governor of Fort St. George in Council under the Indian Councils Acts, 1861 to 1909 or any of those Acts, or the Government of India Act, 1915, or by the Local Legislature or the Governor of the State of Madras under the Government of India Act, or by the Provincial Legislature of Madras under the Government of India Act, 1935, or by the Legislature of the State of Madras under the Constitution] [Substituted by Adaptation (Amend) Order, 1950.](18)"Magistrate".- "Magistrate" shall mean any person exercising all or any of the powers of a Magistrate under the Code of Criminal Procedure, 1882.(19)"Movable property".- "movable property" shall mean property of every description except immovable property;(19-A) ["Notification" shall mean a notification published In the Official Gazette.] [Inserted by Act XXXVI of 1955.](20)"Oath" "Swear" and "affidavit". - "Oath "Swear" and affidavit" shall include affirmation and declaration in the case of person by laws allowed to affirm or declare instead of swearing;(21)"Offence". - "offence" shall mean any act or omission made punishable by any law for the time being in force;(22)"Person". - "Person" shall include any company or association of individuals, whether incorporated or not;(23)"Place". - "Place" includes also a house, building, tent and vessel.(24)"Prescribed". - shall mean prescribed by rule, regulation by-laws made under the act, in which the word occurs.(25)"Presidency town". - shall mean the local limits for the time being of the ordinary original civil jurisdiction of the High Court of Judicature at Madras;(26)"Public".- "public" includes any class of the public or any community(27)"Public nuisance". - "Public nuisance" shall have the meaning assigned to that expression in section 268 of the Indian Penal Code;(28)"Registered". - "registered" used with reference to a document shall mean registered in India under the law for the time being in force for the registration of documents.(29)"Sign". - sign with its grammatical variations and cognate expressions shall, with reference to a person who is unable to write his name, include "mark" with its grammatical variations and cognate expressions.(30)"son" and "father". - In the case of anyone whose personal law permits adoption, "son" shall include an adopted son, and "father" an adoptive father:(31)"Sub-section". - "sub-section" shall mean a sub-section of the section in which the word occurs:(32)"value".- "value", used with reference to a suit, shall mean the amount or value of the subject-matter of the suit, computed according to the law for the time being in force regulating the valuation of suits for purposes of jurisdiction.(33)"Will". - "will" shall include a codicil and every writing making a voluntary posthumous distribution or property.(34)"Gender". - words importing the masculine gender shall include females.(35)"Number".- words in the singular shall include the plural, and words in the plural shall include the singular;(36)"Illegal Omissions". - words which refer to acts done extend also to illegal omissions;(37)"Writing". - writing with its grammatical variations and cognate expressions, shall include "printing", "lithography". "Photography", will their grammatical variations and cognate expressions, and other modes representing or reproducing words in a visible form;(38)"Year and month".- "year" and "month" shall, respectively mean a year and month reckoned according to the British calendar.
