Tripura General Clauses Act, 1966
Act No. 5 of 1966
Last Updated 18th February, 2020 [tri037]
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 Tripura
Be it enacted by the Legislative Assembly of Tripura in the Seventeenth Year of the Republic of India as follows :
1. Short title, extent and commencement. - (1) This Act may be called the Tripura General Clauses Act, 1966.
(2) It extends to whole of the Union Territory of Tripura.
(3) It shall come into force at once.
2. General Clauses Act, 1897, to apply to Acts of the Legislative Assembly of Tripura. - Unless the context otherwise requires, the General Clauses Act, 1897, shall apply for the interpretation of the Acts of the Legislature of the Union Territory of Tripura (whether enacted before or after the commencement of this Act), as it applies for the interpretation of a Central Act.
