General Clauses Act, 1897

[Act No. 10 of Year 1897, dated 11th. March, 1897]

Contents
Sections	Particulars
Preliminary
1	Short title
2	Repeal
General Definitions
3	Definitions
4	Application of foregoing definitions to previous enactment
4A	Application of certain definitions to Indian laws
General Rules Of Construction
5	Coming into operation of enactment
5A	Coming into operation of Governor-General's Act
6	Effect of repeal
6A	Repeal of Act making textual amendment in Act or Regulation
7	Revival of repealed enactment
8	Construction of references to repealed enactment
9	Commencement and termination of time
10	Computation of time
11	Measurement of distances
12	Duty to be taken pro rata in enactments
13	Gender and number
13A	References to the Sovereign
Powers And Functionaries
14	Powers conferred to be exercisable from time to time
15	Power to appoint to include power to appoint ex officio
16	Power to appoint to include power to suspend or dismiss
17	Substitution of functionaries
18	Successors
19	Officials chiefs and sub-ordinates
Provisions As To Orders, Rules, Etc. Made Under Enactments
20	Construction of notifications, etc., issued under enactments
21	Power to issue, to include power to add to, amend, vary or rescind notifications, orders, rules or bye-laws
22	Making of rules or bye-laws and issuing of orders between passing and commencement of enactment
23	Provisions applicable to making of rules or bye-laws after previous publication
24	Continuation of orders, etc. issued under enactments repealed and re-enacted
Miscellaneous
25	Recovery of fines
26	Provision as to offences punishable under two or more enactments
27	Meaning of service by post
28	Citation of enactments
29	Saving for previous enactments, rules and bye-laws
30	Application of Act to Ordinances
30A	Application of Act to Acts made by the Governor -General Rep. by the AO, 1937.]
31	Construction of references to Local Government of a Province [Rep. by the AO, 1937.]
The Schedule	Enactments repealed [Rep. by the Repealing and Amending Act, 1903 (1 of 1903) s. 4 and Sch . III ]
	Foot Notes

An Act to consolidate and extend the General Clauses Acts, 1868 and 1887

WHEREAS it is expedient to consolidate and extend the General Clauses Acts, 1868 (1 of 1868) and 1887 (1 of 1887), it is hereby enacted as follows:-