Section 7 in The Goa, Daman and Diu (Laws) No. 2 Regulation, 1963
7. Rule of construction.
(1)In any Act or in any of the rules, notifications, orders, regulations and bye-laws made or issued thereunder and extended to Goa, Daman and Diu by this Regulation,-(a)any reference to any provision of law not in force, or to any functionary not in existence, in Goa, Daman and Diu shall be construed as a reference to the corresponding law in force, or to the corresponding functionary in existence, in that Union territory:Provided that-(i)if any question arises as to who such corresponding functionary is, or(ii)if there is no such corresponding functionary,the Lieutenant-Governor shall decide as to who such functionary will be and his decision shall be final;(b)any reference to the State Government shall be construed as a reference to the Central Government and also as including a reference to the Lieutenant-Governor; and(c)any reference to the High Court shall be construed as a reference to the Court of the Judicial Commissioner established for that Union territory.(2)For the purpose of facilitating the application in relation to Goa, Daman and Diu of any Act or any rule, notification, order, regulation or bye-law made or issued thereunder, any court or other authority may construe it, in such manner, not affecting the substance, as may be necessary or proper to adapt it to the matter before the court or other authority.
