70A. [ Power of State Government to amend Schedule I and II. [Inserted by M.P. Act No. 22 of 2006.]
(1)The State Government may, by notification, amend Schedule I and Schedule II and thereupon the said Schedules shall stand amended accordingly :Provided that no notification by which the rate of tax is enhanced, shall be issued without giving in the Gazette such previous notice as (he State Government may consider reasonable of its intention to issue such notification.(2)Every notification issued under this section shall, as soon as may be after it is issued, be laid on the table of the Legislative Assembly and the provisions of Section 24-A of the Madhya Pradesh General Clauses Act, 1957 (No. 3 of 1958) shall apply thereto as they apply to a rule.]
