Section 60 in The M.P. Extension of Laws Act, 1958
60. The Central Provinces and Berar Public Health Act, 1949 (XXXVI of 1949)
Throughout the Act, except Section 2, for "Mahakoshal region" substitute "Madhya Pradesh".Section 2. - For Section 2, substitute,-"2. Commencement. - (1) The provisions of the Act, except Chapter IX and Part III of Chapter X shall be in force in the whole of Madhya Pradesh.(2)The provisions of Chapter IX, to such extent as they were in force in any local area of the State immediately before the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958), shall be in force in that area and Government may, from time to time, by notification in the Official Gazette, bring into force all or any of those provisions in any other local area of the State and may cancel or modify such notification.(3)(a)The provisions of Part 111 of Chapter X shall be in force in any local area in Mahakoshal region which has been or may hereafter be declared to be a municipality or notified area under the Central Provinces Municipalities Act, 1922 (II of 1922), and shall, on the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958) come into force in every local area of any other region of the State which has been or may hereafter be declared to be a municipality or a notified area under any corresponding law in force in that region.(b)The provisions of Part III of Chapter X shall be in force in any other local area in which they were in force immediately before the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958), and Government may, from time to time, by notification in the Official Gazette, bring into force these provisions in any other local area of the State and may cancel or modify any such notification."Section 3. - (1) Omit clause (14).(2)For clause (21), substitute the following, namely :-"(21) 'local authority' means any Municipal Corporation, Municipal Committee, Notified Area Committee, Town Committee, District Board, Janapada Sabha, Mandal Panchayat, Kendra Panchayat, Gram Sabha, Gram Panchayat, Village Panchayat or other local authority which may be entrusted by an enactment with the municipal administration of any local area."(3)In sub-clause (d) of clause (35), for "any Gram Panchayat" substitute "any other local authority".Section 4. - (1) In clause (i) after "Janapada Sabha" insert "or Mandal Panchayat or Town Committee or District Board.(2)For clause (k) substitute,-"(k) One member practising the Ayurvedic or the Unani Systems of Medicine to be elected by such body and in such manner as may be prescribed."Section 82. - For "Mahakoshal region" substitute "State".
