Section 29 in The Bombay General Clauses Act, 1904
29. Citation of enactments.
(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.(2)In this Act, and in any Bombay Act [or Maharashtra Act] [These words were inserted by Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] made after the commencement of this Act, a description or citation of a portion of another enactment shall, unless a different intention appears, be construed as including the word, section or other part mentioned or referred to as forming the beginning and as forming the end of the portion comprised in description or citation.
