Section 2(42) in C. P. and Berar General Clauses Act, 1914
(42)'Regulation' shall mean a regulation made [by the Governor of the Central Provinces and Berar under section 92 of the Government of India Act, 1935,] [These words and figures were substituted for the words and figures 'under the Government of India Act, 1870,' by the Adaptation Order, 1937.] [or a regulation under paragraph 5 of the Fifth Schedule to the Constitution made before the 1st day of November, by the Governor of the State of Madhya Pradesh as existing immediately before the said day and on and after that day by the Governor of the State of [Maharashtra] [Added by A. O., 1956.] as formed by the provisions of Part II of the States Reorganisation Act, 1956];
