Section 17 in C. P. and Berar General Clauses Act, 1914
17. Successors.
- In any [Madhya Pradesh Act] [Substituted for the words 'Provincial Act' by Adaptation Order, 1950.] it shall be sufficient, for the purpose of indicating the relation of a law to the successors of any functionaries or of corporations having perpetual succession, to express its relation to the functionaries or corporations.
