Section 2 in Administration of Mayurbhanj State Order, 1949
2. Interpretation.
- In this Order, unless there is anything repugnant in the subject or context-(1)"The State" means the Mayurbhanj State.(2)"Provincial Government" means the Government of the Province of Orissa.(3)"District and Subdivision" means respectively revenue district and subdivision formed under paragraph 3.(4)The Orissa General Clauses Act; 1937 (Orissa Act I Of 1937), applies for the interpretation of this Order as it applies for the interpretation of an Orissa Act.
