Section 1 - Title and extent STATE AMENDMENTS KARNATAKA [1] [Subject to the provisions of sub-section (1), after the words and letters "in Part B States" in sub-section (2) of section 1 of the extended Act, the words, brackets, figures and letters "other than the territories specified in clause (a) and clause (c) of sub-section (1) of section 7 of the States Re-organisation Act, 1956 (Central Act 37 of 1956)" shall be added.] MADHYA PRADESH [2] [In Section 1 The following sub-section shall be substituted namely :-- "(2) It extends to the whole of India except the territories which immediately before the 1st November, 1956 were comprised in Part B State other than the Madhya Bharat and Sironj regions of the State of Madhya Pradesh.".] Nothing in the Transfer of Property Act, 1882, contained shall apply or be deemed ever to have applied to any grant or other transfer of land or of any interest therein heretofore made or hereafter to be made {Subs, by the A.O.1937 for " by or on behalf of Her Majesty the Queen Empress, Her heirs or successors, or by or on behalf of the Secretary of State for India in Council."}[by or on behalf of the Government] to, or in favour of, an person whomsoever; but every such grant and transfer shall be construed and take effect as if the said Act had not been passed. All provisions, restrictions, conditions and limitations over contained in any such grant or transfer as aforesaid shall be valid and take effect according to their tenor, any rule of law, statute or enactment of the Legislature to the contrary notwithstanding.
Section 2 - Transfer of Property Act 1882 not to apply to government grants
Section 3 - Government grants to take effect according to their tenor
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