Section 22 in Hyderabad General Clauses Act, 1308F
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.
