Section 29(1) in The Bombay General Clauses Act, 1904
(1)In any Bombay Act [or Maharashtra Act] [These words were inserted by Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], and in any rule, by-law, instrument or document made under, or with reference to, any Bombay Act [or Maharashtra Act] [These words were inserted by Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] any enactment may be cited by reference to the title or short title (if any) conferred thereon or by reference to the number any year thereof, and any provision in an enactment may be cited by reference to the section or sub-section of the enactment in which the provision is contained.
