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State of Madhya Pradesh - Act

The M.P. Land Utilisation Laws Repealing Act, 1961

MADHYA PRADESH
India

The M.P. Land Utilisation Laws Repealing Act, 1961

Act 28 of 1961

  • Published on 3 November 1950
  • Commenced on 3 November 1950
  • [This is the version of this document from 3 November 1950.]
  • [Note: The original publication document is not available and this content could not be verified.]
The M.P. Land Utilisation Laws Repealing Act, 1961M.P. Act No. 28 of 1961Received the assent of the Governor on 27-9-1961; assent first published in the "Madhya Pradesh Gazette" Extraordinary on 3-10-1961.An Act to repeal certain enactments in force in the State.But it enacted by the Madhya Pradesh Legislature in the Twelfth Year of the Republic of India as follows :-

1. Short title.

- This Act may be called the Madhya Pradesh Land Utilisation Laws Repealing Act, 1961.

2. Repeal of certain enactments.

- The enactments specified in the Schedule are hereby repealed.The Schedule(See Section 2)
Year No. Enactments
(1) (2) (3)
1950 38 The Madhya Bharat Land Utilisation Act, Samvat 2007.
1947 V The United Provinces Land Utilisation Act (1947), as extendedto the former Bhopal State by Government of India, Ministry ofStates Notification No. 136-J, dated the 3rd November, 1950.
1954 XXII The Rajasthan Agricultural Lands Utilisation Act, 1954.