Bare Acts Live

The M.P. Extension of Laws Act, 1958

Act No. 23 of 1958

mp156

(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.

(a) the previous operation of any law so repealed or anything duly done or suffered thereunder; or

(b) any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed; or

(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed; or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;

(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done or any action taken (including any of the matters specified in the second proviso to Section 6) under any law repealed by that section shall be recognised or given effect to under the corresponding provision of the Act as now extended.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)

"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)

4. The Cattle Trespass Act, 1871 (I of 1871)

"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)

"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."

6. The Legal Practitioners Act, 1879 (XVIII of 1879)

"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)

8. The Indian Easements Act, 1882 (V of 1882)

9. The Land Improvement Loans Act, 1883 (XIX of 1883)

"(3) It shall be in force in the whole of Madhya Pradesh."

10. The Agriculturists' Loans Act, 1884 (XI of 1884)

11. The Suits Valuation Act/.1887 (VII of 1887)

"(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)

13. The Epidemic Diseases Act, 1897 (III of 1897)

14. The Reformatory Schools Act, 1897 (VIII of 1897)

15. The Prisoners Act, 1900 (III of 1900)

16. The Wild Birds and Animals Protection Act, 1912 (VIII of 1912)

17. The Usurious Loans Act, 1918 (X of 1918)

18. The Provincial Insolvency Act, 1920 (V of 1920)

19. The Cotton Ginning and Pressing Factories Act, 1925 (XII of 1925)

20. The Indian Forest Act, 1927 (XVI of 1927)

"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)

"(2) It extends to and shall be in force in the whole of Madhya Pradesh."

"(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."

"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."

"(1) All offences punishable under this Act shall be bailable within the meaning of the Code of Criminal Procedure, 1898 (V of 1898)."

"(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)

"(2) It extends to and shall be in force in the whole of Madhya Pradesh.

23. The Central Provinces Children Act, 1928 (X of 1928)

24. The Central Provinces Opium Smoking Act, 1929 (IV of 1929)

"(2) it extends to and shall be in force in the whole of Madhya Pradesh."

25. The Central Provinces Juvenile Smoking Act, 1929 (VIII of 1929)

"(2) It extends to the whole of Madhya Pradesh."

26. Central Provinces Irrigation Act, 1931 (III of 1931)

"(2) It extends to and shall be in force in the whole of Madhya Pradesh."

"6-A. Private water-course. - Private water-course' means a watercourse constructed at the cost of a permanent holder."

"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

"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."

"(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."

"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."

"(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)

28. The Central Provinces and Berar Local Fund Audit Act, 1933 (IX of 1933)

"(ii) It extends to and shall be in force in the whole of Madhya Pradesh."

"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)

"(2) It extends to and shall be in force in the whole of Madhya Pradesh."

30. The Central Provinces Cattle Diseases Act, 1934 (XVI of 1934)

"(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)

"(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)

"(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)

"(2) It extends to the whole of Madhya Pradesh."

"(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)

"(2) It extends to and shall be in force in the whole of Madhya Pradesh."

"(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)

"(2) It extends to the whole of Madhya Pradesh."

36. The Central Provinces Co-operative Land Mortgage Banks Act, 1937 (I of 1937)

"(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."

37. The Central Provinces and Berar Famine Relief Fund Act, 1937 (III of 1937)

"(2) It extends to and shall be in force in the whole of Madhya Pradesh."

"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."

38. The Central Provinces Protection of Debtors Act, 1937 (IV of 1937)

"(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)

"(2) It extends to and shall be in force in the whole of Madhya Pradesh."

"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)

"(2) It extends to the whole of Madhya Pradesh."

"(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."

"(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."

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)

43. The Central Provinces and Berar Regulation of Couching Act, 1944 (II of 1944)

"(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)

(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."

45. The Central Provinces and Berar Home Guards Act, 1947 (XV of 1947)

"(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."

46. The Central Provinces and Berar Special Police Establishment Act, 1947 (XVII of 1947)

"(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)

"(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)

"(2) It extends to and shall be in force in the whole of Madhya Pradesh."

49. The Central Provinces and Berar Cotton (Statistics) Act, 1947 (XL of 1947)

"(2) It extends of and shall be in force in the whole of Madhya Pradesh."

(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)

"(2) It extends to and shall be in force in the whole of Madhya Pradesh."

51. The Central Provinces and Berar Agricultural Warehouse Act, 1947 (I of 1948)

"(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."

"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)

"(2) It extends to and shall be in force in the whole of Madhya Pradesh."

53. The Central Provinces and Berar Tuberculosis Sanatorium (Regulation of Buildings) Act, 1948 (XIII of 1948)

"(2) It extends to and shall be in force in the whole of Madhya Pradesh."

54. The Central Provinces and Berar Regulation of Uses of Land Act, 1948 (XLVII of 1948)

"(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)

"(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)

"(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."

"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)

"(2) It extends to the whole of Madhya Pradesh."

58. The Central Provinces and Berar Refugees Rehabilitation (Loans) Act, 1949 (XIX of 1949)

"(2) It extends to and shall be in force in the whole of Madhya Pradesh."

59. The Central Provinces and Berar Resettlement and Rehabilitation of Displaced Persons (Land Acquisition) Act, 1949 (XX of 1949)

"(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)

"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."

"(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."

"(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."

61. The Central Provinces and Berar Regulation of Waters Act, 1949 (XXXVII of 1949)

62. The Central Provinces and Berar Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949 (XLIII of 1949)

"(2) It extends to and shall be in force in the whole of Madhya Pradesh."

63. The Central Provinces and Berar Drugs (Control) Act, 1949 (XLVII of 1949)

"(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)

"(2) It extends to the whole of Madhya Pradesh."

65. The Madhya Pradesh Housing Board Act, 1950 (XLIII of 1950)

"(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."

"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."

"(4) 'Improvement Trust' means a Trust established under the Madhya Bharat Towns Improvement Act, 1956 (II of 1956)."

"(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."

"(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."

(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."

"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)

67. The Indian Electricity (Madhya Pradesh Amendment) Act, 1951 (XVII of 1951)

68. The Madhya Pradesh Dharmadaya Funds, Act, 1951 (XVIII of 1951)

"(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."

"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)

"(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."

"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."

(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."

"the date appointed under sub-section (3) of Section 1."

"(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."

70. The Madhya Pradesh Public Trusts Act, 1951 (XXX of 1951)

"(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."

"(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)

"(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)

"(2) It extends to and shall be in force in the whole of Madhya Pradesh."

"(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)

"(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."

(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."

75. The Madhya Pradesh Anatomy Act, 1954 (XVI of 1954)

"(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)

"(2) It extends to the whole of Madhya Pradesh."

"Madhya Pradesh".

"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)

"(2) It extends to the whole of Madhya Pradesh."

78. The Madhya Pradesh National Parks Act, 1955 (VII of 1955)

"(2) I t extends to and shall be in force in the whole of Madhya Pradesh."

"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)

(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)".

2. The Madhya Bharat Village Refuse (Conversion into Manure) Act, 1951 (8 of 1951)

"(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)

"(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."

"(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."

"(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)."

"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)

5. The Madhya Bharat Accommodation Control Act, 1955 (23 of 1955)

"(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."

6. The Madhya Bharat Slum Improvement (Acquisition of Land) Act, 1956 (32 of 1956)

"(2) It extends to the whole of Madhya Pradesh".

"(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"

"to which this Act applies".

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 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).

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

Madhya Bharat Acts

Vindhya Pradesh Acts

Bhopal Acts

Rajasthan Acts

(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).