Section 35(1) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
(1)For the purposes of appeal and revision under the [Code of Criminal Procedure, 1898 (No. 5 of 1898)] [See Now Code of Criminal Procedure, 1973 (No. 2 of 1974).], an order of detention under this Act, including an order of detention under Section 5, shall be deemed to be a sentence of imprisonment for the same period.
