General Clauses Act, 1897
4. Application of foregoing definitions to previous
enactment
(1) The definitions in section 3 of the following words and
expressions, that is to say, "affidavit", "barrister", 10[*
* *] "District Judge", "father", 3[* * *] 11[* * *] 3[* *
*] "immovable property", "imprisonment", 3[* * *]
"Magistrate", "month", "movable property",
"oath", "person", "section", "son",
"swear", "will", and "year" apply also, unless
there is anything repugnant in the subject or context, to all 12[Central Acts]
made after the third day of January, 1868, and to all regulations made on or
after the fourteenth day of January, 1887.
(2) The definitions in the said section of the following words
and expressions, that is to say, "abet", "chapter",
"commencement", "financial year", "local
authority", "master", "offence", "part",
"public nuisance", "registered", "schedule",
"ship", "sign", "sub-section" and
"writing" apply also, unless there is anything repugnant in the
subject or context, to all 13[Central Acts] and Regulations made on or after
the fourteenth day of January, 1887.