Section 5 in The M.P. Destruction of Records Law Extension Act, 1965
5. Power to remove difficulty.
- If in consequence of anything contained in this Act, any difficulty arises in giving effect to the provisions of the Act extended by sub-Section (1) of Section 3 the State Government may, by order notified in the Gazette, make such provisions or give such directions as appear to it to be necessary for the removal of the difficulty.The first Schedule[See Sub-section (2) of Section 3]The Destruction of Records Act, 1917 (V of 1917) Section 1. After "Part B States" add "other than the Madhya Bharat and Sironj regions of the State of Madhya Pradesh".The Second Schedule(See section 4)The Madhya Bharat Destruction of Records Act, Samvat 2009 (32 of 1952).The Rajasthan Adaptation of Central Laws Ordinance, 1949 (V of 1950) in its application to Sironj region so far as it relates to Destruction of Records Act, 1917 (V of 1917).Part 'C' State (Laws) Act, 1950 (XXX of 1956) in its application to the Vindhya Pradesh region so far as it relates to the Destruction of Records Act, 1917 (V of 1917).Merged State (Laws) Act, 1949 (LIX of 1949), in its application to the Bhopal region so far as it relates to the Destruction of Records Act, 1917 (V of 1917).
