Section 3 in Andhra Pradesh General Clauses Act, 1891
3. Definitions:.
- In this Act and in every [Act of the State of Andhra Pradesh] [Substituted for 'Madras Acts, Andhra Acts and Andhra Pradesh Acts' by Second Schedule to Act 9 of 1961.] made after the commencement of this Act, unless there be something repugnant in the subject or context,(1)"abet", with its grammatical variations and cognate expressions, shall have the same meaning as in the Indian Penal Code;(1a)[ "Andhra area" shall mean the territories of the State of Andhra Pradesh, which immediately before the 1st November, 1956, were comprised in the State of Andhra;] [Substituted for Clause (1a) and (1b) by ibid.][1b) "Act of the State of Andhra Pradesh" shall mean: [Substituted for Clause (1a) and (1b) by ibid.](i)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,19 15, or by the Local Legislature or the Governor of the Presidency 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 immediately before the 1st October, 1953;(ii)an Act made by the Legislature of the State of Andhra;(iii)an Act made by the Legislature of the State of Andhra Pradesh;(iv)a Central Act of local application in force immediately before the 1st November, 1956 in the Andhra area;(v)a Regulation of the Madras Code in force immediately before the 1st November, 1956 in the Andhra area](2)"barrister" shall mean a banister of England or Ireland or a member of the Faculty of Advocates in Scotland;(3)[x x x] [Clause (3) omitted by the A.L.O. of 1937.](4)"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)[x x x] [Clause (5) omitted by the 2nd Schedule of the Act 9 of 1961.](6)"Collector" shall include every officer who, for the time being, is authorized to exercise the powers of a Collector;(7)"Commencement", used with reference to an Act, shall mean the time at which the Act comes into force;(8)"District Collector" shall mean the chief local officer in charge of the revenue administration of a district;(9)"document" shall mean any matter expressed or described upon any substance by means of letters, figures or marks, or by more than one of those means, intended to be used, or which may be used, as evidence of that matter;(10)"financial year" shall mean 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] [Clause (12) omitted by A.L.O of 1937.](13)[ x x x] [Clause (13) omitted by A.L. (Amd.) O. of 1950.](14)"immovable property" shall include land, benefits to arise out of land, and things attached to the earth, or permanently fastened to anything attached to the earth;(15)"Imprisonment" shall mean imprisonment of either description as defined in the Indian Penal Code;[(15-A) [x x x] [Clause (15-A) omitted by A.L.O of 1937.](16)"Judicial proceeding" shall mean any proceeding in the course of which evidence is, or may be, legally taken;(17)"local authority" shall mean 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) [x x x] [Clause (17-A) Omitted by the 2nd Schedule to the Act 9 of 1961.](18)[ "Magistrate" shall mean any person exercising all or any of the powers of a Magistrate under the Code of Criminal Procedure, 1882] [See now-the Code of Criminal Procedure, 1973 (2 of 1974)](19)"movable property" shall mean property of every description except immovable property;(20)"Swear" and "Affidavit": "oath", swear" and "affidavit" shall include affirmation and declaration in the case of persons by law allowed to affirm or declare instead of swearing;(21)"Offence" shall mean any act or omission made punishable by any law for the time being in force;(22)"person" shall include any company or association of individuals, whether incorporated or not;(23)"place," includes also a house, building, tent and vessel;(24)[ x x] [(24) omitted by A.L.O. of 1937.](25)[ x x] [Clause (25) omitted by the 2nd Schedule to the Act 9 of 1961.](26)"public" includes any class of the public or any community;(27)"Public nuisance" shall have the meaning assigned to that expression in Section 268 of the Indian Penal Code;(28)[ "registered" used with reference to a document, shall mean registered in [India] [Substituted for Clause28 by the Adaptation of Laws (Amendment) Order of 1950.] under the law for the time being in force for the registration of documents](29)"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 any one whose personal law permits adoption, "son" shall include an adopted son, and "father" an adoptive father;(30a)[ "State" shall mean:(i)the whole of the State of Andhra Pradesh in the case of an Act which extends to the whole of the said State; and(ii)the Andhra area in the case of an Act which extends only to that area;](31)"sub-section" shall mean a sub-section of the section in which the word occurs;(32)"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" shall include a codicil and every writing making a voluntary posthumous distribution of 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 in the singular;(36)"Illegal omissions" words which refer to acts done extend also to illegal omissions;(37)"writing", with its grammatical variations and cognate expressions, shall include "printing" "lithography," "Photography," with their grammatical variations and cognate expressions, and other modes of representing or reproducing words in a visible form;(38)"Year" and "month" shall, respectively, mean a year and month reckoned according to the Biritsh calendar.[3-A x x x] [Section 3A omitted by 2nd Schedule to the Act 9 of 1961.]
