4. Application of certain of the foregoing definitions to previous Bombay Acts.
- The definitions in section 3 of the following words - that is to say, "abet", "affidavit", [* * *] [The words 'British India', 'Government of India' and 'Presidency of Bombay' were omitted by the Adaptation of Indian Laws Order in Council.] [Bombay area of the State of Maharashtra] [These words were Inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] "Chapter", "City of Bombay", "Collector", "Commissioner", "good faith", ["Greater Bombay"] [These words were inserted by Bombay 17 of 1945 read with Bombay 52 of 1947, Section 2, proviso.], [* * *] [The words 'British India', 'Government of India' and 'Presidency of Bombay' were omitted by the Adaptation of Indian Laws Order in Council.], [Hyderabad area of the [State of Bombay] [These words were inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956 as amended by the Bombay Adaptation of Laws (State and Concurrent Subjects) (Second Amendment) Order, 1957.] ], [* * *] [The words 'Kutch area the State of Bombay', and 'Saurashtra area of the State of Bombay' were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] "immoveable property", "imprisonment", "Magistrate", "month", "moveable property", "oath", "part", "person", [pre-Reorganisation [State of Bombay] [These words were inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] ], [* * *] [The words 'Kutch area the State of Bombay', and 'Saurashtra area of the State of Bombay' were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], [* * *] [The words 'British India', 'Government of India' and 'Presidency of Bombay' were omitted by the Adaptation of Indian Laws Order in Council.] "Schedule", "section" "[State of Bombay] [These words stand unmodified vide the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] [State of Maharashtra] [These words were Inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], "swear", [transferred territories] [These words were inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], "vessel", [Vidarbha region, or Madhya Pradesh area, or Vidarbha area, of the [State of Bombay] [These words were inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956 as amended by the Bombay Adaptation of Laws (State and Concurrent Subjects) (Second Amendment) Order, 1957.] ], "writing", and "year", apply also, unless there is anything repugnant in the subject or context, to all Bombay Acts made before the commencement of this Act.General Rules of Construction
