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Union of India - Section
Section 4 in Central Provinces Laws Act, 1875
4. Confirmation of existing Acts.-
Every [Central Acts] [Substituted by the A.O. 1950 for "Acts of the Central Legislature" ] which extends, or can by notification be extended, to the territories which were under the administration of the state Government at the time of the passing thereof.shall extend, or may by notification be extended, as the case may be to all the territories now under the administration of the said [State Government] [Substituted for the word "Provisional Government" by A.L.O., 1950] at the time of the passing thereof, shall extend, or may notification be extended, as the case may be, to all the territories now under the administration of the said [State Government] [Substituted for the word "Provisional Government" by A.L.O., 1950].| Madhya Pradesh.-Mahakoshal-In its application to the Mahakoshal region of the State of Madhya Pradesh. Section 4 as adapted reads as follows:"4. Every Central Act which extends or can by notification be extended, to the said territories at the time of the passing thereof, shall extend, or may by notification be extended, as the case may be, to all the said territories". - M.P. Adaptation of Laws (State and Concurrent Subjects) Order. 1956.Maharashtra.-Vidarbha region In its application to the Vidarhha region of the State of Maharashtra. in Section 4(i) for the words "the territories" occurring twice, substitute the words "the said territories";(ii) Omit the words "which were under the administration of the said State Government" and "now under the administration of the said State Government" and "now under the administration of the said State Government." - Bombay Adaptation of Laws (State and concurrent Subjects) Orders, 1956. |