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MADHYA PRADESH RAJBHASHA (ANUPURAK UPABANDHA) ADHINIYAM, 1972

MADHYA PRADESH RAJBHASHA (ANUPURAK UPABANDHA) ADHINIYAM, 1972

THE MADHYA PRADESH RAJBHASHA (ANUPURAK UPABANDHA) ADHINIYAM, 1972

[28th August, 1972]

PREAMBLE

AN Act to provide for the publication of authoritative texts in Hindi of laws passed originally by the State Legislature is English and for matters connected therewith.

Be it enacted by the Madhya Pradesh Legislature in the Twentythird Year of the Republic of India as follows:--

Section 1 - Short title

This Act may be called the Madhya Pradesh Rajbhasha (AnupurakUpabandha) Adhiniyam, 1972.

Section 2 - Definitions

In this Act, unless the context otherwise requires,--

(a)      "Madhya Pradesh Law" means--

(i)       an enactment passed originally by the State Legislature; or

(ii)      a Regulation made originally by the Governor of Madhya Pradesh under the Fifth Schedule to the Constitution of India;

in English language and includes any notification, order, rule, regulation or byelaw issued or made thereunder in English language;

(b)      expression "Hindi" shall have the meaning assigned to that expression in Madhya Pradesh Official Language Act, 1957 (No. 5 of 1958).

5.A   Authoritative texts in Hindi of Madhya Pradesh Law translation in Hindi made by and published under the authority of the Governor of Madhya Pradesh in the Gazette of any Madhya Pradesh Law shall be deemed to be the authoritative text thereof in Hindi.