Section 8 in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956
8.
In any existing law, unless the context otherwise requires,-(a)a reference to the Legislature of the State shall be construed as a reference to the Legislature of the State of Madhya Pradesh ;(b)a reference to the Speaker or Deputy Speaker of the Legislative Assembly of the State shall be construed as a reference to the Speaker or the Deputy Speaker of the Legislative Assembly of the State of Madhya Pradesh;(c)a reference to the Chief Justice or the Judge of the Madhya Bharat High Court or the Rajasthan High Court shall be construed as a reference to the Chief Justice or the Judge of High Court of Madhya Pradesh;(d)a reference to the Judicial Commissioner of Bhopal or the Judicial Commissioner of Vindhya Pradesh shall be construed as a reference to the Chief Justice of the High Court of Madhya Pradesh;(e)a reference to the Chairman or member of the Public Service Commission, Madhya Bharat shall be construed as a reference to the Chairman or member of the Public Service Commission of Madhya Pradesh.
