The General Clauses Act, 1897

36 sections.

Section 1 — Short title.
Section 2 — [Repealed.].
Section 3 — Definitions.
Section 4 — Application of foregoing definitions to previous enactments.
Section 4A — Application of certain definitions to Indian Laws.
Section 5 — Coming into operation of enactments.
Section 5A — [Repealed.].
Section 6 — Effect of repeal.
Section 6A — Repeal of Act making textual amendment in Act or Regulation.
Section 7 — Revival of repealed enactments.
Section 8 — Construction of references to repealed enactments.
Section 9 — Commencement and termination of time.
Section 10 — Computation of time.
Section 11 — Measurement of distances.
Section 12 — Duty to be taken pro rata in enactments.
Section 13 — Gender and number.
Section 13A — [Repealed.].
Section 14 — Powers conferred to be exercisable from time to time.
Section 15 — Power to appoint to include power to appoint ex officio.
Section 16 — Power to appoint to include power to suspend or dismiss.
Section 17 — Substitution of functionaries.
Section 18 — Successors.
Section 19 — Official chiefs and subordinates.
Section 20 — Construction of orders, etc., issued under enactments.
Section 21 — Power to issue, to include power to add to, amend, vary or rescind notifications, orders, rules or bye-laws.
Section 22 — Making of rules or bye-laws and issuing of orders between passing and commencement of enactment.
Section 23 — Provisions applicable to making of rules or bye-laws after previous publication.
Section 24 — Continuation of orders, etc., issued under enactments repealed and re-enacted.
Section 25 — Recovery of fines.
Section 26 — Provision as to offences punishable under two or more enactments.
Section 27 — Meaning of service by post.
Section 28 — Citation of enactments.
Section 29 — Saving for previous enactments, rules and bye-laws.
Section 30 — Application of Act to Ordinances.
Section 30A — Repealed.
Section 31 — [Repealed.].

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