Section 22 in Telangana General Clauses Act, 1308 F
22. Citation of enactments.
(1)Where any Act is to be cited, it may be cited with its short title or its number and year.(2)When a certain provision of an Act is cited, it may be cited by reference to the section and sub-section in which the provision is contained.(3)Where any portion of an Act is cited, the citation shall, unless a contrary intention appears, be deemed to include the words in the beginning and end of that portion.
