Section 1 in Madhya Pradesh Investment Region Development and Management Act, 2013
1. Short title, extent, commencement and application.
(1)This Act may be called the Madhya Pradesh Investment Region Development and Management Act, 2013.(2)It extends to the whole of the State of Madhya Pradesh.(3)It shall come into force from the date of its publication in the Madhya Pradesh Gazette.(4)Nothing in this Act shall apply to-(i)lands comprised within a cantonment under the Cantonments Act, 2006 (No. 41 of 2006);(ii)lands in occupation of the Central Government or its authorized agency; and(iii)lands under the control of railway administration for the purpose of construction and maintenance of works under Chapter IV of the Railway Act, 1989 (No. 24 of 1989).
