Section 2(1) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(1)[ "appointed date" means- [Inserted by M.P. Act No. 33 of 1972.](i)in regard to members of Scheduled Castes the date appointed under sub-section (4) of Section 1; and(ii)In regard to members of Scheduled Tribes.](a)in relation to the Scheduled areas, the date on which the Madhya Pradesh Scheduled Tribes Debt Relief Regulations, 1962 in force therein are repealed; and(b)in relation to other area, the 15th March, 1967;
