Preamble
| [Pondicherry Act No. 13 of 1965] | [26th October, 1965] |
An Act to provide for the application of the General Clauses Act, 1897 for the interpretation of the Acts of the Legislature of the Union territory of Pondicherry.
Be it enacted by the Legislative Assembly of Pondicherry in the Sixteenth Year of the Republic of India as follows:-
Section 1. Short title, extent and commencement
1. Short title, extent and commencement.- (1) This Act may be called the Pondicherry General Clauses Act, 1955.
(2) It extends to the whole of the Union territory of Pondicherry.
(3) It snail come into force at once.
Section 2. General Clauses Act, 1897 to apply to Acts of the Legislative Assembly of Pondicherry
2. General Clauses Act, 1897 to apply to Acts of the Legislative Assembly of Pondicherry.- Unless the context otherwise requires the General Clauses Act, 1897 (Central Act 10 of 1897), shall apply for the interpretation of the Acts of the Legislature of the Union territory of Pondicherry (whether enacted before or after the commencement of this Act), as it applies for the interpretation of a Central Act.