[Act No. 23
of 1958] [27th August, 1958] Received
the assent of the President on the 27-8-1958; assent first published in the
Madhya Pradesh Gazette on 1-9-1958. An Act to
provide for the extension of certain laws in force in some of the regions of
Madhya Pradesh to the other regions thereof. Be it
enacted by the Madhya Pradesh Legislature in the Ninth Year of the Republic of
India as follows :- (1)
This Act may be called the
Madhya Pradesh Extension of Laws Act, 1958. (2)
It shall come into force on
such [1][date] as the State Government may, by notification in
the Official Gazette of
the State, appoint. In this
Act, unless there is anything repugnant in the subject or context,- (a)
"appointed
day" means the date appointed under
sub-section (2) of Section 1 for the coming into force of this Act; (b)
"Bhopal
region" means the territories which immediately
before the 1st day of November, 1956, were comprised in the Part 'C' State of
Bhopal; (c)
"Madhya
Bharat region" means the territories which
immediately before the 1st day of November 1956, were comprised in the Part 'B'
State of Madhya Bharat, except Sunel Tappa of Bhanpura tehsil of Mandsaur
district; (d)
"Mahakoshal
region" means the territories comprised within
the districts of Jabalpur, Sagar, Damoh, Mandla, Hoshangabad, Narsimhapur,
Chhindwara, Seoni, Betul, Nimar, Raipur, Bilaspur, Durg, Bastar, Surguja,
Raigarh and Balaghat; (e)
"region" means the Mahakoshal region, the Madhya Bharat region, the
Vindhya Pradesh region, the Bhopal region or the Sironj region; (f)
"Sironj
region" means the area comprised in the Sironj
sub-division of the Bhilsa district on the 1st day of November, 1956; (g)
"Vindhya
Pradesh region" means the territories which
immediately before the 1st day of November 1956, were comprised in the Part 'C'
State of Vindhya Pradesh. (1)
The Acts specified in Part A
of the Schedule and as in force in the Mahakoshal region immediately before the
appointed day, are hereby extended to, and shall, as from the appointed day, be
in force, in all the other regions of the State. (2)
The Acts specified in Part B
of the Schedule and as in force in the Madhya Bharat region immediately before
the appointed day, are hereby extended to, and shall, as from the appointed
day, be in force, in all the other regions of the State. (3)
The Acts extended by
sub-section (1) and (2) shall, in their application to the whole of Madhya
Pradesh, be amended in the manner and to the extent specified in the Schedule. (4)
Without prejudice to the
provisions of sub-section (3) wherever in the long title, preamble or short
title of any of the Acts extended by sub-section (1) or sub-section (2) any of
the expressions "Central Provinces" or "Central Provinces and
Berar" or "Madhya Bharat" occurs there shall be substituted
therefore the expression "Madhya Pradesh". Any
reference in any Act specified in the Schedule to a law which is not in force
in any region of the State shall, in relation to that region, be construed as a
reference to the corresponding law, if any, in force in that region. (1)
Any reference in any Act
specified in the Schedule to any authority not in existence in any other region
of the State shall, in relation to that region, have reference to such
authority as the State Government may, by notification, specify as the
corresponding authority. (2)
Any reference, by whatever
form of words, in any law for the lime being in force in any region of the
State to any authority competent at the date of the passing of that law to
exercise any powers or discharge any functions in that region shall, where a
corresponding new authority has been constituted by or under any Act now
extended to that region, have effect as if it were a reference to that new
authority. (1)
If immediately before the
appointed day, there is in force in any region of the State any law
corresponding to any of the Acts now extended to that region, that law shall,
save as otherwise expressly provided in the Act stand repealed : Provided
that the repeal shall not affect,- (a)
the previous operation of any law
so repealed or anything duly done or suffered thereunder; or (b)
any right, privilege, obligation
or liability acquired, accrued or incurred under any law so repealed; or (c)
any penalty, forfeiture or
punishment incurred in respect of any offence committed against any law so
repealed; or (d)
any investigation, legal
proceeding or remedy in respect of any such right, privilege, obligation,
liability, penalty, forfeiture or punishment as aforesaid; and any
such investigation, legal proceeding or remedy may be instituted, continued or
enforced, and any such penalty, forfeiture or punishment may be imposed as if
this Act had not been passed : Provided
further that, subject to the preceding proviso, anything done or any action
taken (including any appointment or delegation made, notification, order,
instruction or direction issued, rule, regulation, form, bye-law or scheme
framed, certificate obtained, patent, permit or licence granted or registration
effected) under any such law shall be deemed to have been done or taken under
the corresponding provision of the Act as now extended to that region, and
shall continue to be in force accordingly, unless and until superseded by
anything done or any action taken under the said Act. (2)
For avoidance of doubt, it
is hereby declared that nothing in sub-section (1) shall affect the continuance
in force of the Madhya Bharat Towns Improvement Act, 1956 (2 of 1956) with
respect to the towns of Gwalior, Indore, Ratlam, Ujjain and Neemuch. (1)
If in consequence of
anything contained in this Act, any difficulty arises in giving effect to the
provisions of any Act specified in the Schedule, the State Government may, by
order notified in the Official
Gazette, make such provision or give such directions as appear to be
necessary for the removal of the difficulty. (2)
In particular, and without
prejudice to the generality of the foregoing power, any such notified order
may- (a)
specify the corresponding
authorities within the meaning of Section 5; (b)
provide for the transfer of any
matter pending before any court, tribunal or other authority, immediately
before the appointed day, to any corresponding court, tribunal or other
authority for disposal; (c)
specify the areas or
circumstances in which, or the extent to which or the conditions subject to
which, anything done or any action taken (including any of the matters
specified in the second proviso to Section 6) under any law repealed by that
section shall be recognised or given effect to under the corresponding
provision of the Act as now extended. The Schedule Part A [See Section 3 (1)] 1.
The Indian Tolls Act, 1851 (VIII of
1851) Section 1-A. - For Section 1-A
substitute the following, namely :- "1-A. It extends
to and shall be in force in the whole of Madhya Pradesh." 2.
The Police Act, 1861 (V of 1861) 3.
The Public Gambling Act, 1867 (III of
1867) Section 2. - For "within the
Mahakoshal region" substitute "within the State." 4.
The Cattle Trespass Act, 1871 (I of
1871) Section 1. - In sub-section (2),
after "in Part B' States" add "other than the Madhya Bharat and Sironj regions of the
State of Madhya Pradesh". Section 31. - To clause (a) add
the following proviso, namely :- "Provided
that if in any area of the functions of the State Government or the Magistrate
of the district under this Act, were immediately before the commencement of the
Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958), being performed by a
local authority, then on such commencement all such functions shall be deemed
to have been transferred to such local authority under this section." 5.
The Northern India Ferries Act, 1878
(XVII of 1878) Section 1. ? (1)
In the second paragraph for
"Mahakoshal region" substitute "Madhya Pradesh". (2)
for the third paragraph,
substitute- "It shall
be in force in all such territories in which it was in force immediately before
the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958)
and shall come into force on the commencement of the said Act, in all such
regions of Madhya Pradesh in which it was not in force before such
commencement." Section 7-A. - For "in the
Mahakoshal region" substitute "in the State". 6.
The Legal Practitioners Act, 1879 (XVIII
of 1879) Section 1. - After the third paragraph
insert the following paragraph, namely :- "The rest
of this Act also extends to the territories in the Madhya Bharat, Vindhya
Pradesh, Bhopal and Sironj regions of the State of Madhya Pradesh". 7.
The Vaccination Act, 1880 (XIII of 1880) Section 1. - For "Mahakoshal
region" substitute "Madhya Pradesh". 8.
The Indian Easements Act, 1882 (V of
1882) Section 1. - For "Mahakoshal
region" substitute "Madhya Pradesh". 9.
The Land Improvement Loans Act, 1883
(XIX of 1883) Section 1. ? (1)
In sub-section (2), after
"Part 'B' States" add "other than the Madhya Bharat and Sironj
regions of the State of Madhya Pradesh". (2)
After sub-seclion (2)
insert- "(3) It
shall be in force in the whole of Madhya Pradesh." 10. The
Agriculturists' Loans Act, 1884 (XI of 1884) Section 1. ? (1)
In sub-section (1), after
"Part 'B' States" add "other than the Madhva Bharat and Sironj
regions of the State of Madhya Pradesh" (2)
In sub-section (2), for
"the Central Provinces" substitute "the Madhya Pradesh" 11. The
Suits Valuation Act/.1887 (VII of 1887) Section 1. - After "Part 'B'
States" add "other than the Madhya Bharat and Sironj regions of the State of Madhya Pradesh." Section 7. - Renumber that
section as sub-section (1) thereof and after sub-section (1) as so renumbered insert- "(2) This Part
shall be in force in the Madhya Bharat and Sironj regions of the State of
Madhya Pradesh from the commencement of the Madhya Pradesh Extension of Laws
Act, 1958 (23 of 1958)." 12. The
Land Acquisition Act, 1894 (I of 1894) Section 1. - In sub-section (2),
after "Part 'B' States" add "other than the Madhya Bharat and
Sironj regions of the State of Madhya Pradesh". 13. The
Epidemic Diseases Act, 1897 (III of 1897) Section 1. - In sub-section (2),
after "Part 'B' States" add "other than the Madhya Bharat and Sironj regions of the State of Madhya
Pradesh". 14. The
Reformatory Schools Act, 1897 (VIII of 1897) Section 1. - In sub-section (3),
add at the end "other than the Madhya Bharat and Sironj regions of the
State of Madhya Pradesh." 15. The
Prisoners Act, 1900 (III of 1900) Section 2. - In sub-section (2),
after "Part 'B' States" add "other than the Madhya Bharat and Sironj regions of the State of Madhya
Pradesh". 16. The
Wild Birds and Animals Protection Act, 1912 (VIII of 1912) Section 2. - In sub-section (2),
after "Part 'B' States" add "other than the Madhya Bharat and
Sironj regions of the State of Madhya Pradesh". 17. The
Usurious Loans Act, 1918 (X of 1918) Section 1. - In sub-section (2),
after "Part 'B' States" add "other than the Madhya Bharat and
Sironj regions of the State of Madhya Pradesh." 18. The
Provincial Insolvency Act, 1920 (V of 1920) Section 2. - In sub-section (2),
after "Part 'B' States" add "other than the Madhya Bharat and
Sironj regions of the State of Madhya Pradesh." 19. The
Cotton Ginning and Pressing Factories Act, 1925 (XII of 1925) 20. The
Indian Forest Act, 1927 (XVI of 1927) Section 1. - In sub-section (2),
add at the end "other than the Madhya Bharat and Sironj regions of the
State of Madhya Pradesh." (2) In
sub-section (3), add- "It also
applies to the territories comprised in the Madhaya Bharat, Vindhya Pradesh,
Bhopal and Sironj regions of the State of Madhya Pradesh". 21. The
Central Provinces Excise Act, 1915 (II of 1915) Throughout
the Act for "Mahakoshal region" substitute "State". Section 1. - For sub-section (2),
substitute- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." Section 8. - After clause (b),
add- "(c) make
suitable provisions for the effective control of Mahua (Bassia Latifolia and
Bassia Longifolia) or any other base which is or which can be utilised for the
manufacture of liquor." Section 13. - In the second
proviso, omit "in merged territories". Section 22. ? (1)
In sub-clause (1), tor
"any person" substitute "any woman or any male person" and
for "fourteen" substitute
"eighteen". (2)
Omit sub-sections (2) and
(3). Section 23. - For
"fourteen" substitute "eighteen". Section 25. - In clause (i) of
sub-section (3), omit "or on any article which has been imported into any
part other than the Mahakoshal region of Madhya Pradesh as formed by the provisions of Part II of the States
Reorganisation Act, 1956 (37 of 1956), and on which a duty has already been
paid on such importation under any corresponding law in force in that
part". Section 27-A. - In sub-section (2),
omit item (c). Omit Section 33-A. Section 34. - After the proviso,
insert : "Provided
further that when any person is convicted under this section of any offence
committed in respect of manufacture, possession, or sale of any liquor, he
shall be punishable for every such offence with imprisonment for a term which
may extend to six months and with fine which may extend to one thousand
rupees." Section 38. - In clause (c) of sub-section (1), omit
"reputed". Section 48. - In clause (a) of sub-section (1), after "as the
case may be" and before "and" insert "or may impose as a penalty a sum not exceeding two hundred rupees
and may order the confiscation of articles which are seized." Section 59. - For sub-section (1),
substitute- "(1) All
offences punishable under this Act shall be bailable within the meaning of the
Code of Criminal Procedure, 1898 (V of 1898)." Section 62. - After clause (d) of
sub-section (2), insert the following, namely :- "(d-1)
regulating the import, export, transport, collection, possession, supply,
storage or sale of mahua flowers, prescribing licences and permit therefor,
throughout the State or in any specified area or for any specified
period." 22. The
Central Provinces Borstal Act, 1928 (IX of 1928) Section 1. - For sub-sections (2)
and (3), substitute the following, namely ;- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh. Section 4. - For "Mahakoshal
region" substitute "State". Section 17. - In item (a), omit
"or" occurring for the third time and omit item (b). Section 33. - In clause (2), omit
"except States". 23. The
Central Provinces Children Act, 1928 (X of 1928) Section 1. - In sub-section (2),
for "Mahakoshal region" substitute "Madhya Pradesh." Section 3. - For "Mahakoshal
region" substitute "Madhya Pradesh". 24. The
Central Provinces Opium Smoking Act, 1929 (IV of 1929) Section 1. - For sub-section (2)
and (3), substitute the following, namely:- "(2) it
extends to and shall be in force in the whole of Madhya Pradesh." Section 8-A. - For "merged
territories" substitute "State". 25. The
Central Provinces Juvenile Smoking Act, 1929 (VIII of 1929) Section 2. - For sub-section (2),
substitute the following, namely :- "(2) It
extends to the whole of Madhya Pradesh." Section 5. - For "Lambardar,
mukaddam" substitute "Patel" and for wards beginning with
"Member of a Municipal Committee" and ending with "member of a
Village Panchayat", substitute "Member of any local authority." 26. Central
Provinces Irrigation Act, 1931 (III of 1931) Section 1. - For sub-sections (2)
and (3), substitute- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." Section 6. - At the end,
substitute a comma for the full stop and insert, "and includes a private water-course." After
Section 6, insert- "6-A.
Private water-course. - Private water-course' means a watercourse constructed
at the cost of a permanent holder." Section 14. - For Section 14,
substitute- "14.
Permanent holder. - In the table set out
below the person specified in the second column shall be deemed to be the
permanent holder of land held by him as specified in the first column :- Table (1) Mahakoshal
region Land held as a
Bhumiswami The Bhumiswami Land held as a
Bhumidhari The Bhumidhari (2) Madhya
Bharat Region Land held as a
Pakka tenant The Pakka
tenant. Land held as a
concessional holder The concessional
holder. (3) Vindhya
Pradesh Region Land held as a
Pachpan Paintalis tenant The Pachpan
Paintalis tenant. Land held as a
Pattedar tenant The Pattedar
tenant. Land held as a
grove holder The grove
holder. Land held as the
holder of a tank The tank holder. (4) Bhopal
region Land held as an
occupant The occupant Land held as a
Shikmi of Khudkast for more than one year The holder of
Shikmi. Land held by the
grantee of Khudkast The grantee of
Khudkast. (5) Sironj
Region Land held as a
Khateder tenant The Khatedar
tenant. Land held as a
grove holder The grove
holder." "18-A.
Additional Canal Officers. - The State Government
may, by notification in the Official Gazette, appoint the Canal Officers of any
neighbouring State to be Additional Canal Officers in any subdivision or circle
of this State and to exercise such powers and to perform such duties under this
Act as may be specified in the notification." Section 30. - After sub-section (1), insert- "(1-A). In
determining the amount of such compensation, regard shall be had to the
diminution in the market value, at the time of awarding compensation of the
property in respect of which compensation is claimed and where such market
value is not ascertainable, the amount shall be reckoned at fifteen times the
amount of the diminution of the annual net profits of such property, caused by
the exercise of the powers conferred by this Act." After
Section 89, insert- "89-A.
Acquisition of the right of supply through an existing private water-course. ? (1)
Any permanent holder of irrigable
or wet land desiring to have the right of supply of water through a private
water-course of another person passing through or by the side of or within easy
reach of such land may apply to the Collector. (2)
If the applicant undertakes to
defray all costs involved in acquiring such right and to share the expenses
made by the owner in the construction of the water-course, the Collector shall
serve a notice on the owner to show cause why the right should not be granted. (3)
If the owner of the water-course
raises no objection, the Collector may declare the applicant to be the joint
holder of the watercourse on such conditions as to the payment of cost,
compensation or otherwise as may appear to him equitable. 89-B.
Construction of a private water-course. ? (1)
Subject to rules made under the
Act, a permanent holder of irrigable or wet land in a village or chak may
construct on his land a private water-course. (2)
Every permanent holder desiring
to construct a private water-course shall, before undertaking the construction
thereof, make an application in writing to the Executive Engineer clearly
disclosing therein the details of the proposed water-course including its alignment,
the land which is sought to be irrigated and such other particulars as may be
prescribed. (3)
On receipt of the application,
the Executive Engineer shall, after making or causing to be made such enquiry,
as he deems fit, lay down the specification for the construction of the private
water-course and give such other directions in relation thereto as he may
consider necessary. (4)
Every private water-course shall
be constructed in accordance with the specifications and directions given under
sub-section (3). (5)
No private water-course shall be
used for the supply of water from a canal for irrigation purposes unless it has
been constructed in accordance with the specifications and directions given
under sub-section (3). 89-C. Occasional
supply of water thought private water-course. ? (1)
Any permanent holder or occupier
in a wet or irrigable area may apply to the Executive Engineer for supply of
water from a canal. (2)
If it appears expedient that such
supply should be given and that it should be conveyed through an existing
private water-course, the Executive Engineer shall give notice to owner of the
water-course to show cause on a day not more than 14 days from the date of such
notice why the said supply should not be so conveyed. (3)
On the day fixed, the Executive
Engineer shall after hearing the owner if present and making such enquiry, as
he thinks fit, determine whether and on what conditions the said supply should
be conveyed through the water-course. (4)
Any person aggrieved by the
decision of the Executive Engineer under sub-section (3), may before the expiry
of thirty days from such decision, prefer an appeal to the Superintending
Engineer and subject to the result of such appeal, if any, the decision of the
Executive Engineer shall be final. (5)
Such applicant shall not be
entitled to use the water-course until he has paid the cost of any alteration
of the water-course required to making the supply available through it and such
charges for use of the water-course as the Executive Engineer may determine. (6)
The applicant shall also be
liable to maintain the water-course so long as he uses it. 89-D. Obligation
of person owning or using private water- course. ? (1)
Every permanent holder owning or
using private water-course, shall- (a)
construct and maintain to the
satisfaction of the Executive Engineer all works which, in the opinion of the
Executive Engineer, are required for the passage of water or traffic across the
aforesaid private water-course or of water-course existing previous to its
construction and of drainage intercepted by such private water-course, and for
affording proper communication across it for the convenience of the
neighbouring lands; (b)
maintain the water-course in
proper repair so long as it is in an area under an agreement or in a
compulsorily assessed area; and (c)
allow its use in the manner and
to the extent provided by Section 89-C. (2)
If at any time the Executive
Engineer considers in respect of a water-course referred to in sub-section (1)
that the works mentioned in clause (a) of that sub-section have not been
constructed or maintained or that the water-course is not in proper repair as
required by clause (b) thereof- (a)
he may, by a notice served upon
the persons liable under sub-section (1), require that the construction or
repairs be made to his satisfaction on or before a specified date; and (b)
if the construction or repairs
are not made to his satisfaction by such date he may stop the supply of water
to the water-course; or (c)
he may cause the construction and
repairs to be made and may collect a sum not exceeding twice the cost thereof
from the permanent holder owning or using the water-course in proportion to the
areas held by them in the land which is ordinarily irrigated through the
water-course. 89-E.
Application of Sections 89-A to 89-D. -
Provisions of Sections 89-A, 89-B, 89-C and 89-D shall, in the first instance,
apply to the Madhya Bharat and the Vindhya Pradesh regions, and the State
Government may, from time to time, by notification extend their application to
such other areas as it may deem fit." Section 91. - After clause (d),
insert- "(e) the
circumstances in which and the conditions subject to which applications under
Section 89-B may be made." 27. The
Indian Tolls (Central Provinces Amendment) Act, 1932 (VIII of 1932) Section 1. - in sub-section (2), for
"Mahakoshal region" substitute "Madhya Pradesh". 28. The
Central Provinces and Berar Local Fund Audit Act, 1933 (IX of 1933) Section 1. - For sub-section
(ii), substitute- "(ii) It
extends to and shall be in force in the whole of Madhya Pradesh." Section 4. ? (1)
For "president or
chairman" substitute "president, chairman or sarpanch". (2)
For "by the State
Government" substitute "or at such other time as that State
Government may direct". Section 5. - In clause (c) of
sub-section (1) after "chairman" insert "sarpanch". Section 13. - After
"preferred" occurring for the second time, insert- "shall be
paid within three months of the date of the certificate or order, as the case
may be, and if not so paid." 29. The
Central Provinces Money-Lenders Act, 1934 (XIII of 1934) Section 1. - For sub-sections (2)
and (3), substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." Section 2. - In clause (ix) omit "or the same Act as applied
to Berar". Section 11-A. - In sub-section (2), omit "or the same Act as
applied to Berar." Section 11-H. - For "Mahakoshal region" substitute
"Madhya Pradesh". Section 11-J. - Omit "or the Berar Land Revenue Code,
1928". Section 13. - In the
Explanation, omit "and the same Act as applied to Berar." 30. The
Central Provinces Cattle Diseases Act, 1934 (XVI of 1934) Section 1. - For sub-section (2),
substitute- "(2) This
Act, except Chapters I and II, extends to and shall be in force in the whole of
Madhya Pradesh. Chapters I and II shall be in force in such area in which
immediately before the commencement of the Madhya Pradesh Extension of Laws
Act, 1958 (23 of 1958), they were in force in the Mahakoshal region and shall,
on such commencement extend to and be in force in the areas in which the like
provisions of the corresponding law were in force in the Madhya Bharat and
Vindhya Pradesh regions. (3) Sections 3
to 9 shall extend to such other areas of the State and come into force on such
dates as the State Government may, by notification in the Official Gazette,
direct." 31. The
Central Provinces Games Act, 1935 (XV of 1935) Section 1. - For sub-section (2),
substitute- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh and shall apply
to the birds and animals which are specified in the Schedule when in their wild
state." 32. The
Central Provinces Probation of Offenders Act, 1936 (I of 1936) Section 1. ? (i) ???For sub-section
(2), substitute the following, namely :- "(2) It
extends to the whole of Madhya Pradesh. (2-A) It shall be
in force in all such areas of Madhya Pradesh in which it was in force
immediately before the commencement of the Madhya Pradesh Extension of Laws
Act, 1958 (23 of 1958), and may be brought into force in such other areas and
on such dates as the State Government may, by notification in the Official
Gazette, direct." (ii) ??In sub-section (3),
for "Mahakoshal region" substitute "Madhya Pradesh". 33. The
Central Provinces Adjustment and Liquidation of Industrial Workers Debt Act,
1936 (V of 1936) Section 1. ? (1)
For sub-section (2),
substitute the following, namely :- "(2) It
extends to the whole of Madhya Pradesh." (2)
For sub-section (3),
substitute the following, namely :- "(3) This
section shall come into force at once and the remaining provisions shall be in
force in all such local areas of Madhya Pradesh in which they were in force
immediately before the commencement of the Madhya Pradesh Extension of Laws
Act, 1958 (23 of 1958) and may be brought into force in any other local area on
such date as the State Government may, by notification in the Official Gazette,
direct." 34. The
Central Provinces Highway Act, 1936 (XXXIV of 1936) Section 1. - For sub-sections (2)
and (3), substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." Section 2. - For clause (b),
substitute the following, namely :- "(b) 'local
authority' means a Municipal Corporation, Municipal Committee, Notified Area
Committee, Town Committee, District Board, Janapada Sabha, Mandal Panchayat,
Gram Sabha, Gram Panchayat, Village Panchayat, or other authority legally
entitled to or entrusted by the Government, with the control or management of a
municipal or local fund; and includes any authority deemed to be a local
authority under any enactment." 35. The
Central Provinces Agricultural Pest and Diseases Act, 1936 (XXXV of 1936) Section 2. - For sub-section (2),
substitute- "(2) It
extends to the whole of Madhya Pradesh." 36. The
Central Provinces Co-operative Land Mortgage Banks Act, 1937 (I of 1937) Section 1. ? (1)
In sub-section (2), for
" Mahakoshal region" substitute "Madhya Pradesh". (2)
For sub-section (3),
substitute- "(3) The
provisions of this Act, except Chapter VI, shall be in force in the Mahakoshal
region and shall come into force in any other region of the State on such date
as the State Government may, by notification in the Official Gazette,
appoint." Section 44. - For "the
Mahakoshal region" substitute "the State" and for "the
Mahakoshal Co-operative Bank,
Limited" substitute "the Madhya Pradesh Co-operative Bank,
Limited." Section 45. - For "Mahakoshal Central Land Mortgage Bank,
Limited" substitute "Madhya Pradesh Central Land Mortgage Bank, Limited." 37. The
Central Provinces and Berar Famine Relief Fund Act, 1937 (III of 1937) Section 1. - For sub-sections (2)
and (3), substitute- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." Section 3. - (1) For "this
Act" substitute "the Madhya Pradesh Extension of Laws Act, 1958 (23
of 1958)." (2) For
"Mahakoshal region" substitute
"Madhya Pradesh". Section 4. - For Section 4,
substitute- "4.
Investment in the securities of the Central Government. ? (1)
The State Government shall, on
the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of
1958), invest a sum of forty lakhs of rupees in the securities of the Central
Government in the name of the Secretary to the Government of Madhya Pradesh,
Finance Department. (2)
Such sum as may fall to the share
of this State under Section 80 of the States Reorganisation Act, 1956 (37 of
1956) from and out of the investments made by the pre-Reorganisation State of
Madhya Pradesh in the Famine Relief Fund of that State shall also be reinvested
in the manner provided for in sub-section (1) and shall until so reinvested be
taken into account for purposes of determining the balance under Section
7." Section 5. ? (1)
For "Mahakoshal region " substitute "Madhya
Pradesh". (2)
For "forty-five"
substitute "seventy-five". Section 7. ? (1)
For "forty-five"
substitute "seventy-five". (2)
For "four"
occurring twice substitute "seven". 38. The
Central Provinces Protection of Debtors Act, 1937 (IV of 1937) Section 1. - For sub-sections (2)
and (3), substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." 39. The
Central Provinces Recognised Examination Act, 1937 (X of 1937) Section 1. - For sub-sections (2)
and (3), substitute- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." Schedule. - For the Schedule
substitute the following, namely :- "The Schedule (See Section 2) 1.
High School and Intermediate
Examinations of the Mahakoshal, Madhya Bharat and Ajmer Boards of Secondary
Education. 2.
A University Examination. 3.
Cambridge Examination conducted
by the Cambridge University Syndicate. 4.
Short hand and Type-writing
Examinations. 5.
Vernacular Middle Examinations. 6.
Normal School Certificate
Examinations. 7.
National Cadet Corps and
Auxiliary Cadet Corps Examinations. 8.
Industrial Schools Test Trade
Course Certificate Examination. 9.
Physical Training Certificate
Examination. 10.
Examinations conducted by the
Prayag Mahila Vidya Pitha or Hindi Sahitya Sammelan, Prayag. 11.
Examinations conducted by the Registrar
of Departmental Examinations, Education Department." 40. The
Central Provinces Prohibition Act, 1938 (VII of 1938) Throughout
the Act, for "Mahakoshal region" substitute "State". Section 1. - For sub-section (2),
substitute- "(2) It
extends to the whole of Madhya Pradesh." (2) After
clause (i) of sub-section (3), insert- "(i-a) It
shall come into force in the Bhilsa district on the date on which the Madhya
Pradesh Extension of Laws Act, 1958 (23 of 1958) comes into force." Section 3. - For clause (i),
substitute,- "(i) 'local
body' means any Municipal Corporation, Municipal Committee, Notified Area
Committee, Town Committee, District Board, Janapade Sabha, Mandal Panchayat,
Gram Sabha, Gram Panchayat, Village Panchayat or other local authority legally
entitled to, or entrusted by the State Government with the control or
management or a municipal or local fund and includes any authority deemed to be
a local authority under any enactment." Section 68. - Omit clause (e) of
sub-section (2). 41.
The Central Provinces and Berar Indian
Contract (Amendment) Act, 1938 (XV of 1938) 42. The
Central Provinces and Berar Indian Bar Councils (Amendment) Act, 1939 (XXIV of
1939) Long title and preamble. - For
"High Court of Judicature at Nagpur" substitute "High Court of Madhya
Pradesh". 43. The
Central Provinces and Berar Regulation of Couching Act, 1944 (II of 1944) Section 1. - For sub-section (2), substitute- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." 44. The
Central Provinces and Berar Specified Commodities (Control) Act, 1946 (XII of
1946) Section 1. - For sub-section (2),
for "Mahakoshal region" substitute "Madhya Pradesh". (2) ???In sub-section (3),
after "force" insert "in the Mahakoshal region" anti after
"1946" insert "and in the other regions of the State on the date
on which the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958) comes into
force." Schedule. - Omit the first two
items and in the seventh item omit "cotton-seed and." 45. The
Central Provinces and Berar Home Guards Act, 1947 (XV of 1947) Section 1. - For sub-sections (2)
and (3), substitute the following, namely :- "(2) ?It extends to the
whole of Madhya Pradesh." (3) ??It shall be in force
in the towns of Jabalpur, Sagar, Khandwa, Burhanpur, Raipur, Bilaspur,
Chhindwara and Betul and in all such revenue districts of Madhya Pradesh in
which this Act or any law corresponding to it was in force immediately before
the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958)
and may be brought into force in any other revenue district or part thereof on
such date as the State Government may, by notification in the Official Gazette,
appoint." Section 4. - In sub-section (2)
for "Mahakoshal region" substitute "Madhya Pradesh". Section 14. - In clause (b) of
sub-section (2), for "Mahakoshal region" substitute "Madhya
Pradesh". 46. The
Central Provinces and Berar Special Police Establishment Act, 1947 (XVII of
1947) Section 1. - For sub-sections (2)
and (3), substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." 47. The
Central Provinces and Berar Prohibition of Objectionable Advertisements Act,
1947 (XXVIII of 1947) Section 2. - For sub-sections (2)
and (3), substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." 48. The
Central Provinces and Berar Refugees Registration and Movement Act, 1947 (XXIX
of 1947) Section 1. - For sub-sections (2)
and (3), substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." Section 2. - In clause (a) for "the Mahakoshal region"
substitute "this State". Section 3. - For "the Mahakoshal region" occurring twice
substitute "this State." Section 6. - For "the
Mahakoshal region" substitute "Madhya Pradesh." 49. The
Central Provinces and Berar Cotton (Statistics) Act, 1947 (XL of 1947) Section 1. - For sub-sections (2)
and (3), substitute- "(2) It
extends of and shall be in force in the whole of Madhya Pradesh." Section 2. - For clause (b), substitute- (b) 'Director'
means the Director of Industries and includes any officer appointed by the
State Government to perform any of the functions of the Director under this
Act." 50. The
Central Provinces and Berar Land Survey Act, 1947 (XLII of 1947) Section 1. - For sub-sections (2)
and (3), substitute the following, namely:- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." Section 2. - In sub-section (1), for "the Mahakoshal
region" substitute "the State". Section 3. - Omit "or the
Berar Land Revenue Code, 1928". 51. The
Central Provinces and Berar Agricultural Warehouse Act, 1947 (I of 1948) Section 1. - (1) In sub-section
(2), for "Mahakoshal region" substitute "Madhya Pradesh". (2) For sub-section (3) substitute- "(3) It
shall be in force in the Mahakoshal region and shall come into force in any
other regions of the State on such date as the State Government may, by
notification in the Official
Gazette, appoint." Section 15. - For "having
their own warehouses" substitute- "or to
warehousing corporations established under the Agricultural Produce
(Development and Warehousing) Corporations Act, 1956 (XXVIII of 1956), in
relation to warehouses owned and run by such societies and corporations." 52. The
Central Provinces and Berar Fisheries Act, 1948 (VIII of 1948) Section 1. - For sub-section (2)
substitute,- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." (2) Omit
sub-section (3). Section 4. - For "Mahakoshal
region" substitute "Madhya Pradesh". 53. The
Central Provinces and Berar Tuberculosis Sanatorium (Regulation of Buildings)
Act, 1948 (XIII of 1948) Section 1. - For sub-sections (2)
and (3), substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." Section 7. - In sub-section (1),
after "the sanatorium area" insert in the Mahakoshal region" and
add at the end "in the
said region". 54. The
Central Provinces and Berar Regulation of Uses of Land Act, 1948 (XLVII of
1948) Section 1. - For sub-sections (2)
and (3), substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." 55. The
Central Provinces and Berar Accommodation (Requisition) Act, 1948 (LXIII of
1948) Section 1. - For sub-section (2)
substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." 56. The
Central Provinces and Berar Town Planning Act, 1948 (LXVII of 1948) Section 1. - For sub-section (2),
substitute the following, namely"- "(2) It
shall extend to and be in force in the whole of Madhya Pradesh except the towns
of Gwalior, Indore, Ratlam, Ujjain and Neemuch." After
Section 63, add the following, namely :- "64.
Amendment of Section 1 and the Schedule to Madhya Bharat Act No. 2 of 1956. - In the Madhya Bharat Town Improvement Act, 1956 (Madhya
Bharat Act No. 2 of 1956)- (i) ???for sub-sections (2)
and (3) of Section 1, the following sub-section shall be substituted, namely :- "(2) It
shall extend and apply to the towns specified in the Schedule annexed.";
and (ii) ??In the Schedule, add the following namely :- "5.
Neemuch." 57. The
Central Provinces and Berer Local Authorities Census Expenses Contribution Act,
1949 (V of 1949) Section 1. - For sub-section (2)
substitute the following, namely :- "(2) It
extends to the whole of Madhya Pradesh." 58. The
Central Provinces and Berar Refugees Rehabilitation (Loans) Act, 1949 (XIX of
1949) Section 1. - For sub-section (2)
substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." Section 2. - In clause (h), for
"Mahakoshal region" substitute "Madhya Pradesh". 59. The
Central Provinces and Berar Resettlement and Rehabilitation of Displaced
Persons (Land Acquisition) Act, 1949 (XX of 1949) Section 7. - For sub-section (2),
substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." 60. The
Central Provinces and Berar Public Health Act, 1949 (XXXVI of 1949) Throughout
the Act, except Section 2, for "Mahakoshal region" substitute
"Madhya Pradesh". Section 2. - For Section 2,
substitute,- "2.
Commencement. ? (1)
The provisions of the Act, except
Chapter IX and Part III of Chapter X shall be in force in the whole of Madhya
Pradesh. (2)
The provisions of Chapter IX, to
such extent as they were in force in any local area of the State immediately
before the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23
of 1958), shall be in force in that area and Government may, from time to time,
by notification in the Official Gazette, bring into force all or any of those
provisions in any other local area of the State and may cancel or modify such
notification. (3)
(a) The provisions of Part 111 of
Chapter X shall be in force in any local area in Mahakoshal region which has
been or may hereafter be declared to be a municipality or notified area under
the Central Provinces Municipalities Act, 1922 (II of 1922), and shall, on the
commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958)
come into force in every local area of any other region of the State which has
been or may hereafter be declared to be a municipality or a notified area under
any corresponding law in force in that region. (b) The
provisions of Part III of Chapter X shall be in force in any other local area
in which they were in force immediately before the commencement of the Madhya
Pradesh Extension of Laws Act, 1958 (23 of 1958), and Government may, from time
to time, by notification in the Official
Gazette, bring into force these provisions in any other local area of
the State and may cancel or modify any such notification." Section 3. ? (1)
Omit clause (14). (2)
For clause (21), substitute
the following, namely :- "(21)
'local authority' means any Municipal Corporation, Municipal Committee,
Notified Area Committee, Town Committee, District Board, Janapada Sabha, Mandal
Panchayat, Kendra Panchayat, Gram Sabha, Gram Panchayat, Village Panchayat or
other local authority which may be entrusted by an enactment with the municipal
administration of any local area." (3)
In sub-clause (d) of clause
(35), for "any Gram Panchayat" substitute "any other local
authority". Section 4. ? (1)
In clause (i) after
"Janapada Sabha" insert "or Mandal Panchayat or Town Committee or District Board. (2)
For clause (k) substitute,- "(k) One
member practising the Ayurvedic or the Unani Systems of Medicine to be elected
by such body and in such manner as may be prescribed." Section 82. - For "Mahakoshal region" substitute "State". 61. The Central
Provinces and Berar Regulation of Waters Act, 1949 (XXXVII of 1949) Section 1. - In sub-section (2),
for "Mahakoshal region" substitute "Madhya Pradesh". 62. The
Central Provinces and Berar Resettlement and Rehabilitation of Displaced
Persons (House Building Material Acquisition) Act, 1949 (XLIII of 1949) Section 1. - For sub-section (2),
substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." Section 2. - In clause (a) and in
the Explanation for "Mahakoshal region" wherever occurring substitute
"Madhya Pradesh." 63. The
Central Provinces and Berar Drugs (Control) Act, 1949 (XLVII of 1949) Section 1. - For sub-section
(2), substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." 64. The
Madhya Pradesh Live-Stock Improvement Act, 1950 (XX of 1950) Section 7. - For sub-section (2),
substitute- "(2) It
extends to the whole of Madhya Pradesh." Section 3. - In sub-section (1),
for "Mahakoshal region" substitute "State". 65. The
Madhya Pradesh Housing Board Act, 1950 (XLIII of 1950) Throughout
the Act for "Corporation, Municipality or Janapada" substitute
"Corporation, Improvement Trust, Municipality, Janapada, Mandal Panchayat, District
Board or Town Area Committee." Section 7. ? (1)
In sub-section (2) for
"Mahakoshal region" substitute "Madhva Pradesh". (2)
For sub-section (3),
substitute- "(3) It
shall be in force in the Mahakoshal region and shall come into force in all
other regions of the State on such date as the State Government may, by
notification in the Official
Gazette, specify." After
Section 1, insert the following, namely :- "1-A.
Consequences to ensue from specified date. ? (1)
With effect from the date
specified under sub-section (3) of Section 1, the following provisions shall
have effect, namely :- (a)
the Madhya Pradesh Statutory
Bodies (Regional Constitution) Act, 1956 (XVII of 1956) shall, so far as it
relates to this Act, stand repealed; (b)
the Mahakoshal Housing Board
shall cease to function and the Madhya Pradesh Housing Board shall be
established under Section 3 for the whole of Madhya Pradesh; (c)
all assets and liabilities of the
Mahakoshal Housing Board shall belong to and be deemed to be the assets and
liabilities of the Madhya Pradesh Housing Board; (d)
all employees belonging to and
under the control of the Mahakoshal Housing Board shall be deemed to be the
employees of the Madhya Pradesh Housing Board : Provided that
the terms and conditions of service of such employees shall not, until altered
by a competent authority, be less favourable than those admissible to them
before such date; (e)
all regulations and bye-laws of
the Mahakoshal Housing Board and in force immediately before such date shall,
unless modified in accordance with the provisions of this Act, be deemed to be
the regulations and bye-laws of the Madhya Pradesh Housing Board and the said
regulations and bye-laws shall be construed with such alterations not affecting
the substance as may be necessary or proper in the context of the Madhya Pradesh
Housing Board; (f)
all things done and action taken
by the Mahakoshal Housing Board in relation to the jurisdiction or business of
that Board, shall, so far as may be, be deemed to be things done or action
taken by the Board established under Section 3 and all such things done and
action taken shall be construed as if they were done or taken under a repealed
Act." Section 2. - After clause (3),
insert the following, namely :- "(4)
'Improvement Trust' means a Trust established under the Madhya Bharat Towns
Improvement Act, 1956 (II of 1956)." Section 3. ? (1)
For sub-section (1),
substitute- "(1) With
effect from the date specified under sub-section (3) of Section 1, there shall
be established a Board by the name of the Madhya Pradesh Housing Board." (2)
After sub-section (1),
insert the following, namely :- "(1-A) For
the removal of doubts hereby it is declared that the Mahakoshal Housing Board,
as constituted under the Madhya Pradesh Statutory Bodies (Regional
Constitution) Act, 1956 (XVII of 1956), shall continue to function under this
Act till the commencement of the date specified under sub-section (3) of
Section 1 : Provided that
any casual vacancy of a member occurring in the Mahakoshal Housing Board shall
be filled as early as practicable as if the Madhya Preadesh Extension of Laws
Act, 1958 (23 of 1958) had not been passed." Section 4. - In sub-section (1) :- (1)
For the word "sixteen"
substitute "seventeen." (2)
In clauses (j), (k) and (m) for
the words "in the Mahakoshal region" substitute "in the
State". (3)
After clause (k) insert the
following, namely :- "(1) one
person representing the Improvement Trusts." Section 17. - To sub-section (2), add the
following proviso, namely :- "Provided
that if the State Government so directs before the date referred to in sub-section
(1), the housing scheme in the programme shall include any matter which in its
opinion it is necessary to provide for and execute on a basis of
priority." 66. The
Madhya Pradesh Criminal Procedure Code (Amendment) Act, 1950 (L of 1950) Section 2. ? (1)
In clause (a) for
"Section 509" substitute "each of the Sections 506 and
509". (2)
In clause (b) for
"Section 510" substitute "each of the Sections 507 and
510". 67.
The Indian Electricity (Madhya Pradesh
Amendment) Act, 1951 (XVII of 1951) 68. The
Madhya Pradesh Dharmadaya Funds, Act, 1951 (XVIII of 1951) Section 1. - For sub-sections (2)
and (3), substitute the following, namely:- "(2) It extends to the whole of Madhya Pradesh." (3)? ?It shall be in force in all such areas of
Madhya Pradesh in which it was in force immediately before the commencement of
the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958) and shall come into
force in such other areas and on such dates as the State Government may, by
notification in the Official
Gazette, direct in this behalf : Provided that
nothing contained in this Act shall apply to any area in which the Madhya
Bharat Goshala Act, 1953 (4 of 1953) is in force." Section 5. - To sub-section (1), add
the following proviso, namely :- "Provided
that where a maintainer makes any collections in the name of a Goshala
registered under the Madhya Bharat Goshala Act, 1953 (4 of 1953) he shall pay
all such collections to the trustee of Goshala in accordance with the
provisions of the said Act." 69. The
Madhya Pradesh Homeopathic and Biochemic Practitioners Act, 1951 (XXIV of 1951) Throughout
the Act for "Mahakoshal region" substitute "Madhya
Pradesh". Section 1. - For sub-section (3),
substitute- "(3) It shall be in force in the Mahakoshal region and shall
come into force in all other regions of the State on such date as the State
Government may, by notification in the Official Gazette, appoint." (4) ??On the date appointed
under sub-section (3), the Madhya Pradesh Statutory Bodies (Regional
Constitution) Act, 1956 (XVII of 1956) shall, so far as it relates to this Act,
stand repealed. (5) ??As from the date
appointed under sub-section (3), the following provisions shall have effect,
namely :- (a)
the Mahakoshal Board of
Homeopathic and Biochemic Systems of Medicine shall stand dissolved; (b)
all assets and liabilities of the
Mahakoshal Board of Homeopathic and Biochemic Systems of Medicine shall belong
to and be deemed to be the assets and liabilities of the Board established
under Section 3; (c)
all employees belonging to and
under the control of the Mahakoshal Board of Homeopathic and Biochemic Systems
of Medicine shall be deemed to be the employees of the Board established under
Section 3 : Provided that
the terms and conditions of service of such employees shall not, until altered
by a competent authority, be less favourable than those admissible to them
before such date; (d)
all regulations and bye-laws of
the Mahakoshal Board of Homeopathic and Biochemic Systems of Medicine, and in
force immediately before such date shall, unless modified in accordance with
the provisions of this Act, be deemed to be the regulations and bye-laws of the
Board established under Section 3 and the said regulations and bye-laws shall
be construed with such alterations not affecting the substance as may be
necessary or proper in the context of the Board established under Section 3; (e)
all tilings done and action taken
by the Mahakoshal Board of Homeopathic and Biochemic Systems of Medicine in relation
to the jurisdiction or business of that Board shall, so far as may be deemed to
be things done or action taken by the Board established under Section 3 and all
such things done and action taken shall be construed with such alterations as
if they were done or taken under a repealed Act." Section 3. - For the proviso to
sub-section (2), substitute- "Provided
that when the Board is established for the first time after the date appointed
under sub-section (3) of Section 1, the practitioners to be nominated under
clause (a) and elected under clause (b) shall be appointed by the State
Government from the practitioners in the Mahakoshal region registered under
this Act and from practitioners in other regions of the State, who in its
opinion may be eligible for registration under Section 16." Section 16. - In sub-section (2),- (i) ???After the words
"every person" insert "practising in the State the Homeopathic
or Biochemic System of Medicine". (ii)? ?For "first day of January 1951"
substitute "date appointed under sub-section (3) of Section 1." (iii) ??For
"1956", substitute "1962". (iv) ??At the end of
sub-section (2), insert the following :- "Provided
that the name of every person who has been registered under this Act prior to
the date appointed under sub-section (3) of Section 1, shall, unless removed in
accordance with the provisions of the Act, remain entered in the
registered." Section 18. ? (1)
In sub-section (1) for
"the first day of January 1951", substitute- "the date
appointed under sub-section (3) of Section 1." (2)
For sub-section (2)
substitute- "(2) The
list-prepared under sub-section (1) shall contain the names of practitioners in
the Mahakoshal region registered under this Act prior to the date appointed
under sub-section (3) of Section 1. Any practitioner of the Stale desirous of
getting his name incorporated in the list referred to in sub-section (1), shall
submit an application in the prescribed form together with the prescribed fee
to the Registrar within four years from the date appointed under sub-section
(3) of Section 1." Section 20. - In sub-section (1)
for "in any of the languages of the Mahakoshal region" substitute
"in Hindi". 70. The
Madhya Pradesh Public Trusts Act, 1951 (XXX of 1951) Section 1. - For sub-sections (2)
and (3), substitute the following, namely :- "(2) It extends to the whole of Madhya Pradesh." (3) ??This section shall
come into force at once and Sections 2 to 38 shall be in force in the
Mahakoshal region, and shall come into force in the other regions of the State
on such date, as the State Government may, by notification in the Official Gazette, direct." Section 2. -
In clause (9) for "Mahakoshal region" substitute "Madhya
Pradesh". Section 4. -
In item (v) of sub-section (3) for "in the Mahakoshal region"
substitute "in the State". Section 36. -
For sub-section (1), substitute- "(1) Nothing contained in this Act shall apply to- (a)
a public trust administered by
any agency acting under the control of the State or by any local authority. (b)
a public trust administered under
any enactment for the time being in force, and (c)
a public trust to which the
Muslim Wakfs Act, 1954 (29 of 1954) applies." 71. The
Madhya Pradesh Government Premises (Eviction) Act, 1952 (XVI of 1952) Section 1. - For sub-section (2),
substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." 72. The
Madhya Pradesh Cinemas (Regulation) Act, 1952 (XVII of 1952) Section 1. - For sub-sections (2)
and (3), substitute the following, namely :- "(2) It
extends to and shall be in force in the whole of Madhya Pradesh." Section 4. - For "the Mahakoshal region" substitute
"the State". Section 6. - In sub-section (1) for "whole of the Mahakoshal
region" substitute "whole State". Section 9. - After clause (c), add- "(d) any
other matter which is to be or may be prescribed." 73. The
Indian Lunacy (Madhya Pradesh Amendment) Act, 1952 (XXIII of 1952) 74. The
Madhya Pradesh Sale of Khaddar Act, 1953 (X of 1953) Section 1. - For sub-section (3),
substitute- "(3) It
shall be in force in the Mahakoshal region and shall come into force in all
other regions of the State on such date as the State Government may, by
notification in the Official
Gazette, appoint." Section 3. - In sub-section (1),- (1)
for "three" substitute
"four", and (2)
after clause (b), insert- "(b-1) One
member to be nominated by the State Government to represent the Khadi and
Village Industries Boards exercising jurisdiction in the State." Section 5. - In sub-section (1),
for "clause (a) or clause (b)" substitute "clause (a), clause
(b) or clause (b-1)". 75. The
Madhya Pradesh Anatomy Act, 1954 (XVI of 1954) Section 1. - For sub-sections (2)
and (3), substitute the following, namely :- "(2) ?It extends to the
whole of Madhya Pradesh." (3) ??It shall be in force
in all such areas of Madhya Pradesh in which it was in force immediately before
the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958)
and shall come into force in such other areas and on such dates as the State
Government may, by notification in the Official Gazette, direct." 76. The
Madhya Pradesh Cotton Control Act, 1954 (XVII of 1954) Section 1. - For sub-section (2),
substitute- "(2) It extends to the whole of Madhya Pradesh." Section 6. ? (1)
In sub-section (1) for
"Mahakoshal region" wherever it occurs, substitute- "Madhya
Pradesh". (2)
In sub-section (4) for
"the Mahakoshal region" substitute "the State of Madhya
Pradesh". After
Section 12, insert the following :- "12-A.
Composition of Offence. ? (1)
Any gazetted officer of the
Agriculture Department authorised in this behalf by the State Government may,
on acceptance of such sum as may be prescribed, compound any offence under this
Act or the rules made thereunder. (2)
On the composition of the offence
under this section no further action in respect thereof shall be taken against
the person accused of it and if any proceedings in respect of that of offence
have already been instituted against such person in any Court, the composition
shall have the effect of his acquittal thereof." 77. The
Madhya Pradesh Resettlement of Displaced Land-Holders (Land Acquisition) Act,
1954 (XXII of 1954) Section 1. - For sub-section (2)
substitute- "(2) It
extends to the whole of Madhya Pradesh." 78. The
Madhya Pradesh National Parks Act, 1955 (VII of 1955) Section 1. - For sub-section (2),
substitute- "(2) I t
extends to and shall be in force in the whole of Madhya Pradesh." (2) Omit sub-section (3). Schedule. - Add at the end- "Sheopuri National Park. (S.S.P. stands for Survey Station Pillar). North. - From S.S.P. No. 296 to S.S.P. No. 361 along the boundaries
of villages Budhwari and Bara and the demarcation line of the Satanwada blocks. East. - From S.S.P. No. 361 along the demarcation line up to
S.S.P. No. 376; and from the Satanwada block and S.S.P. No. 376 to S.S.P. No. 1
to S.S.P. No. 18 along the demarcation boundary line of the Satanwada block;
and from S.S.P. No. 18 to S.S.P. No. 20 along the Bombay-Agra road and the
demarcation line of the Mamoni block; and from S.S.P. No. 20 to S.S.P. No. 25
along the demarcation of the Mamoni block; and from S.S.P. No 25. to S.S.P. No.
26 the line along the whole of Mura Kho Nalena; and from S.S.P. No. 26 to
S.S.P. No. 65 along the demarcation line of the Mamoni block; and from S.S.P.
No. 65 to S.S.P. No. 76 along the demarcation line of the Mamoni block; and
from S.S.P. No. 76 to S.S.P. No. 80 along the Raisingh road; and from S.S.P.
No. 80 to S.S.P. No. 86 along Sheopur-Jhansi road; and from S.S.P. No. 86 to
S.S.P. No. 100 along the bank of the Madhav lake channel so as to exclude the
Madhav lake and along the demarcation line of the Chironji block; and from
S.S.P. No. 100 to S.S.P. No. 123 along the demarcation line of the Chironji
block. South. - From S.S.P. No. 123 to S.S.P. No. 140 along the cut fire
line of the Chironji block. West. - From S.S.P. No. 140 to S.S.P. No. 147 along the cut line
of the Chironji block; and from S.S.P. No. 147 & 148 along the demarcation
line of the Chironji bock; and from S.S.P. No. 148 to S.S.P. No. 167 along the
demarcation line of Ludhawali block; and from S.S.P. No. 167 to S.S.P. No. 169
along the cut line of the Ludhawali block up to the rear of the Hailey block;
and from S.S.P. No. 169 to S.S.P. No. 182 along and inclusive of the Johnston
road and from S.S.P. No. 182 to S.S.P. No. 186 along the fire line and the
common boundary of the Ludhawali and the Chironji blocks; and from S.S.P. No.
186 to S.S.P. No. 193 along the Sheopuri-Jhansi road and the Chironji block
lines; and from S.S.P. No. 193 to S.S.P. No. 199 across the Karbala bridge
along the road; and from S.S.P. No. 199 to S.S.P. No. 206 along the cut line
from rear of the Forest Training School; and from S.S.P. No. 206 to S.S.P. No.
210 along the Juju baba road and the Mamoni block line; and from S.S.P. No. 210
to S.S.P. No. 213 along the side of the Raghunath Dinkar Rao road; and from
S.S.P. No. 213 to S.S.P. No. 235 along the demarcation of the Mamoni block
line; and from S.S.P. No. 235 to S.S.P. No. 250 upto Chak Kathmai along the
internal line of the forest village; and from S.S.P. No. 250 to S.S.P. No. 255
along the Bombay-Agra road and the Mamoni block line; and from S.S.P. No. 255
to S.S.P. No. 269 along the demarcation line of the Satanawada bolck; and from
S.S.P. No. 269 to S.S.P. No. 276 along the cut line of the Mudhari Jagir
forest; and from S.S.P. No. 276 to S.S.P. No. 2% along the Satanwada block
demarcation line-the Western boundarv line passes along the boundaries of the
villages Badagaon, Ludhawali forest village, Sheopuri, Thakurpura Chak Kathmai
forest village, Jinega and Amarloha." Part B 1.
Payment of Wages Act, 1936 (IV of 1937) Section 2. - In clause (vi),- (i) ???omit "and"
occurring after "so payable"; (ii) ??after "the
termination of his employment" insert "any retrenchment compensation,
lay off compensation, gratuity payable under any statute or otherwise and any
sum payable under or in accordance with an award of any Tribunal or Court
constituted under the Industrial Disputes Act, 1947 (XIV of 1947), the Bombay
Industrial Relations Act, 1947, as adopted in the Madhya Bharat region and the
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 (XXIII of
1947)"; (iii) ??In sub-clause (d)
omit "or" occurring after the work "employment"; and (iv) ??omit "sub-clause
(e)". Section 7. - In clause (1) of
sub-section (2), after the words "Post Office Cash Certificates"
insert "and" omit "etc." occurring at the end. 2.
The Madhya Bharat Village Refuse
(Conversion into Manure) Act, 1951 (8 of 1951) Section 1. - For sub-sections
(2), (3) and (4), substitute the following, namely :- "(2) It extends to the whole of Madhya Pradesh." (3) ??It shall apply to all
such villages in Madhya Pradesh to which it had been applied immediately before
the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958)
and may be applied to any other village on such date as the State Government
may, by notification in the Official Gazette, appoint, and different dates may
be appointed for different villages." 3.
The Madhya Bharat Goshala Act, 1953 (4
of 1953) Section 1. - For sub-sections (2)
and (3), substitute the following, namely :- "(2) It extends to the whole of Madhya Pradesh. (3) ??It shall he in force
in all such areas of Madhya Pradesh in which it was in force immediately before
the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958)
and shall come into force in any other areas on such date as the State
Government may, by notification in the Official Gazette, appoint, and different
dates may be appointed for different areas." Section 2. ? (1)
For clause (b), substitute the
following, namely :- "(b)
'Director' means the Director of Veterinary Services, Madhya Pradesh, and
includes any officer appointed by the State Government to perform the functions
of the Director under this Act." (2)
In clause (c) for
"Madhya Bharat Goshala Federation" substitute "Madhya Pradesh
Goshala Federation." Section 3. - For "Madhya
Bharat region" substitute "State of Madhya Pradesh" and for
"The Madhya Bharat Region Goshala
Federation" substitute "The Madhya Pradesh Goshala Federation." Section 9. ? (1)
In sub-section (1) for the
words beginning with "and twenty-five per cent" and ending with
"Katauti and Lag" substitute by way of Dharmadaya, Punya Khata,
Katauti or Lag." (2)
For sub-section (3),
substitute the following, namely :- "(3) No
person shall collect any money or accept any subscription in the name of a
Goshala unless,- (i) ???such Goshala is
registered under this Act; and (ii) ??such person has
obtained a certificate in accordance with the provisions of Section 4 of the
Madhya Pradesh Dharmadaya Funds Act, 1951 (XVIII of 1951)." Section 19. - After Section 19
insert- "19-A. Provisions of the Act not in derogation of Madhya Pradesh
Act, XVIII of 1951. - The provisions of this
Act shall be in addition to and not in derogation of the Madhya Pradesh
Dharmadaya Funds Act, 1951 (XVIII of 1951)." 4.
The Opium (Madhya Bharat Amendment) Act,
1955 (15 of 1955) Throughout the Act, for "Madhya Bharat region" and
"Rajpramukh of Madhya Bharat", wherever occurring, substitute
"Madhya Pradesh" and "Governor of Madhya Pradesh"
respectively. Section 9-H. - For "shall be
guilty" substitute "is again convicted". 5.
The Madhya Bharat Accommodation Control
Act, 1955 (23 of 1955) Section 1. - For sub-section (2),
substitute the following, namely :- "(2) It
extends to the whole of Madhya Pradesh. (2-A) It shall,
subject to the provisions of Section 6, be in force in all such places of Madhya
Pradesh in which it was in force immediately before the commencement of the
Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958) and shall come into
force on the commencement of the said Act in the areas in which any
corresponding law repealed by Section 6 of the said Act was in force, and may
be brought into force in any other areas on such date as the State Government
may, from time to time by notification in the Official Gazette, direct." Section 2. - In sub-section (2) omit "and". Section 5. - In clause (a) of
sub-section (1) after" rent deed" substitute "agreement". 6.
The Madhya Bharat Slum Improvement
(Acquisition of Land) Act, 1956 (32 of 1956) Throughout the Act for
"Government" substitute "State Government". Section 1. ? (1)
For sub-section (2),
substitute,- "(2) It
extends to the whole of Madhya Pradesh". (2)
For sub-section (3),
substitute- "(3) It
shall come into force in all the cities and towns of Madhya Pradesh having a
population of more than five thousand on such date as the State Government may
be notification in the Official
Gazette, appoint" Section 3. ? (1)
In sub-section (1), after
the word area" occurring for the first time and before the word "is" following
immediately insert- "to which
this Act applies". (2)
In sub-section (2) for
"any land in a slum area" substitute any land in a slum area or its
vicinity". Appendix List
of the Acts in force in various regions of the State and which have stood
repealed on the coming into force of The M.P. Extension of Laws Act, 1958. Central
Enactments 1.
The Opium Act, 1878 (1 of
1878) in its application to Mahakoshal region. 2.
The Indian Fisheries Act,
1897 (IV of 1897), in its application to Vindhya Pradesh region. 3.
The Payment of Wages Act,
1936 (IV of 1936) in its application to Mahakoshal and Sironj Regions. 4.
The Merged States (Laws)
Act, 1949 in so far as it relates to the extension of- (1)
The Police Act, 1861 (V of 1861). (2)
The Cattle Trespass Act, 1871 (I
of 1871). (3)
The Indian Contract Act, 1872 (IX
of 1872). (4)
The Opium Act, 1878 (I of 1878). (5)
The Legal Practitioners Act, 1879
(XVIII of 1879). (6)
The Vaccination Act, 1880 (XIII
of 1880). (7)
The Suits Valuation Act, 1887
(VII of 1887). (8)
The Indian Land Acquisition Act,
1894 (I of 1894). (9)
The Epidemic Diseases Act, 1897
(IV of 1897). (10)
The Usurious Loans, Act, 1918 (X
of 1918). (11)
The Provincial Insolvency Act,
1920 (V of 1920). (12)
The Cotton Ginning and Pressing
Factories Act, 1925 (XII of 1925). (13)
The Indian Bar Councils Act, 1926
(XXXVIII of 1926). (14)
The Indian Forest Act, 1927 (XVI
of 1927). (15)
The Payment of Wages Act, 1936
(IV of 1936). 5.
The Part B States (Laws)
Act, 1951 (III of 1951) in so far as it relates to- 1.
The Indian Contract Act, 1872 (IX
of 1872). 2.
The Legal Practitioners Act, 1879
(XVIII of 1879). 3.
The Cotton Ginning and Pressing
Factories Act, 1925 (XII of 1925). 4.
The Indian Bar Councils Act, 1926
(XXXVIII of 1926). Acts
of the Former State of Madhya Pradesh The Central
Provinces and Berar Regulation of Letting of Viommodation Act, 1946 (XI of
1946). Madhya
Bharat Acts 1.
Madhya Bharat Kans Eradication
Act, 1949 (XVII of 1949). 2.
Madhya Bharat Easements Act,
Samvat 2006 (66 of 1949). 3.
The Indian Land Acquisition
Act (Adoption) Act, 1950 (Madhya Bharat Act II of 1950). 4.
Madhya Bharat Epidemic
Diseases Act, 1950 (16 of 1950). 5.
Madhya Bharat Bull
Improvement Act, 1950 (XX of 1950). 6.
Madhya Bharat Fisheries Act,
1950 (21 of 1950). 7.
Madhya Bharat Cattle
Trespass Act, 1950 (20 of 1950). 8.
Madhya Bharat Displaced
Persons Rehabilitation (Loans) Act, 1950 (35 of 1950). 9.
Madhya Bharat Irrigation
Act, 1950 (XXXIX of 1950). 10.
Madhya Bharat Suits
Valuation Act, 1950 (XLVII of 1950). 11.
Madhya Bharat Land
Improvement Loans Act, 1950 (52 of 1950). 12.
Madhya Bharat Agriculturists
Loans Act, 1950 (LIV of 1950). 13.
Madhya Bharat Home Guards
Act, 1950 (58 of 1950). 14.
Madhya Bharat Money Lenders
Act, 1950 (62 of 1950). 15.
Madhya Bharat Ferries Act,
1950 (71 of 1950). 16.
Madhya Bharat Forest Act,
1950 (73 of 1950). 17.
Madhya Bharat Police Act,
1950 (76 of 1950). 18.
Madhya Bharat Drugs Act,
1951 (21 of 1951). 19.
Madhya Bharat Gambling Act,
Samvat 2006 (51 of 1951). 20.
Madhya Bharat Game Act, 1952
(10 of 1952). 21.
Madhya Bharat Adoptation of
Laws Act, Samvat 2009 (Act No. 1 of 1953) in so far as it relates to the
Provincial Insolvency Act, 1920. 22.
Madhya Bharat Excise Act,
1952 (XIV of 1952). 23.
Madhya Bharat Opium Smoking
Act, 1954 (2 of 1954). 24.
Madhya Bharat Usurious Loans
Act, 1954 (30 of 1954). 25.
Madhya Bharat Requisition of
Immovable Property Act, 1954 (35 of 1954). 26.
Madhya Bharat Indian Cotton
Ginning and Pressing Factories (Amendment) Act, 1955 (5 of 1955). 27.
Madhya Bharat National Parks
Act, 1955 (13 of 1955). 28.
Madhya Bharat Animal
Contagious Diseases Act, 1955 (XXI of 1955). 29.
Madhya Bharat Agricultural
Pests, Diseases and Noxious Weeds Eradication Act, 1955 (28 of 1955). 30.
Madhya Bharat Local
Funds'Audit Act, 1956 (13 of 1956). Vindhya
Pradesh Acts 1.
Rewa State Excise Act, 1921. 2.
Vindhya Pradesh Opium
Smoking Act, 1934 (III of 1934). 3.
Rewa State Ferries Act,
1935. 4.
Rewa State Juvenile Smoking
Act, 1937. 5.
C.P. and Berar Regulation of
Letting of Accommodation Act, 1946 (XI of 1946) as extended to Vindhya Pradesh
Region. 6.
Madhya Pradesh Live Stock
Improvement Act, 1950 (XX of 1950) as extended to Vindhya Pradesh Region. 7.
Rewa State Local Fund Audit
Act, 1948. 8.
Cattle Diseases Act, 1952
(III of 1952). 9.
Vindhya Pradesh Water Rates
Act, 1952 (V of 1952). 10.
Vindhya Pradesh Requisition
and Acquisition of Immovable Property Act, 1953 (XI of 1953). 11.
Cattle Trespass (Vindhya
Pradesh Amendment) Act, 1956 (VII of 1956). Bhopal
Acts 1.
Bhopal Juvenile Smoking Act,
1917 (VII of 1917). 2.
Bhopal Ferries Act, 1923 (I
of 1923). 3.
Bhopal State Easements Act,
1937 (7 of 1937). 4.
Bhopal State Town
Improvement Act, 1938. 5.
Madhya Pradesh Live Stock
Improvement Act, 1950 (XX of 1950) as extended to Bhopal region. 6.
Bhopal State Irrigation Act,
1952 (VI of 1952). 7.
Bhopal State Fisheries Act,
1953 (V of 1953). 8.
The Indian Cattle Trespass
(Bhopal Amendment) Act, 1953 (VI of 1953). 9.
The Bhopal Prevention of
Gambling Act, 1953 (XVI of 1953). 10.
Bhopal Cotton Ginning and
Pressing Factories (Bhopal Amendment) Act, 1955 (5 of 1955). 11.
Bhopal State Excise Act,
1955 (VI of 1955). 12.
Bhopal State Rent Control
Act, 1956. Rajasthan
Acts 1.
Rajasthan Drugs Ordinance,
1949 (XXI of 1949). 2.
Rajasthan Resettlement of
Displaced Persons (Land Acquisition) Ordinance, 1949 (XXXIII of 1949). 3.
Rajasthan Public Gambling
Ordinance, 1949 (48 of 1949). 4.
Rajasthan Excise Act, 1950
(2 of 1950). 5.
Rajasthan Prevention of
Juvenile Smoking Act, 1950 (VI of 1950). 6.
Rajasthan Opium Smoking
Prohibition Act, 1950 (VII of 1950). 7.
Rajasthan Premises (Control
of Rent and Acquisition) Act, 1950 (XVI of 1950). 8.
Rajasthan Rehabilitation
(Loons) Act, 1951 (V of 1951). 9.
Rajasthan Refuse (Conversion
into Manure) Act, 1951 (VI of 1951). 10.
Rajasthan Wild Animals and
Birds Protection Act, 1951 (XIII of 1951). 11.
Rajasthan Agricultural Pests
and Diseases Act, 1951 (XXVII of 1951). 12.
Rajasthan Forest Act, 1953
(XIII of 1953). 13.
Rajasthan Fisheries Act,
1953 (XVI of 1953). 14.
Rajasthan Land Acquisition
Act, 1953 (XXIV of 1953). 15.
Rajasthan Irrigation and
Drainage Act, 1954 (XXI of 1954). 16.
Rajasthan Local Fund Audit
Act, 1954 (XXVIII of 1954). 17.
Rajasthan Public Parks Act,
1956 (21 of 1956). 18.
The Rajasthan Adaptation of
Central Laws Ordinance, 1950 in so far as it relates to- (1)
The Police Act, 1861 (V of 1861). (2)
The Cattle Trespass Act, 1871 (I
of 1871). (3)
The Vaccination Act, 1880 (XIII
of 1880). (4)
The Indian Easements Act, 1882 (V
of 1882). (5)
The Suits Valuation Act, 1887
(VII of 1887). (6)
The Indian Land Acquisition Act,
1894 (1 of 1894). (7)
The Epidemic Diseases Act, 1897
(III of 1897). (8)
The Usurious Loans Act, 1918 (X
of 1918). (9)
The Provincial Insolvency Act,
1920 (V of 1920). (10)
The Indian Bar Councils Act, 1926
(XXXVIII of 1926). [1] The Act came into force on the 1-1-1950,
vide Government of M.P. Law Department Notification No. 41772-XXI-A (Dr.),
dated 31-12-1958, published in Madhya Pradesh Gazette Extraordinary, dated the
1-1-1959.Madhya Pradesh Extension of Laws Act, 1958
After Section 18, insert-