Section 29(1) in The M.P. General Clauses Act, 1957
(1)In any Madhya Pradesh Act, and in any rule, bye-law, instrument or document made under or with reference to any Madhya Pradesh Act, any enactment may be cited by reference to the title or short title (if any) conferred thereon or by reference to the number and 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.
