1. Meaning of words defined in Penal and Criminal Procedure Codes.
- Whenever, in any future Tamil Nadu Act, any word or expression shall be employed which had been defined in Chapter II of the Indian Penal Code (Central Act XLV of 1860), or in Chapter I of the [Code of Criminal Procedure, 1898 (Central Act V of 1898)] [Now, Code of Criminal Procedure, 1973 (Central Act 2 of 1974).], such word or expression shall be taken to have the meaning assigned to it in those Chapters, unless it be otherwise provided by the Act, or unless there be something either in the subject or context repugnant to such construction.
