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State of Madhya Pradesh - Section

Section 9 in The M.P. Bhudan Yagna Board (Reconstitution) Order, 1960

9. Adaptations and modifications in the Act.

- As from the appointed clay, the Act shall, until altered, repealed or amended by the competent Legislature of the State have effect subject to the provisions of this Order and the adaptations and modifications directed by the Schedule hereto annexed.The Schedule[See Paragraph 9]The Madhya Pradesh Bhudan Yagna Act, 1953(Madhya Pradesh Act No. 15 of 1953)