Section 20 in The Bombay General Clauses Act, 1904
20. Construction of orders etc., issued under Bombay Acts [or Maharashtra Acts] [These words were inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].
- Where, by any Bombay Act [or Maharashtra Act] [These words were inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], a power to issue any notification, order, scheme, rule, by-law or form is conferred, then expressions used in the notification, order, scheme, rule, by-law or form, if it is made after the commencement of this Act, shall, unless there is anything repugnant, in the subject or context, have the same respective meanings as in the Act conferring the power.
