Report No. 60
1.17. State Acts.-
Every State has its own General Clauses Act,1 which applies to State Acts. The lead in this matter was taken by the former Presidencies of Bombay, Bengal and Madras. The earliest Act on the subject was Bombay Act 10 of 1866. The first General Clauses Act in Madras and Bengal was enacted in 1867 (Madras Act 1 of 1867 and Bengal Act 5 of 1867).
1. See para. 1.33, infra also.
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