Section 16 in C. P. and Berar General Clauses Act, 1914
16. Substitution of functionaries.
- 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 application of a law to every person or number of persons for the time being executing the functions of an office, to mention the official title of the officer at present executing the functions, or that of the officer by whom the functions are commonly executed.
