(1)This Act may be cited as the Central Provinces and Berar Home Guards Act, 1947.(2)[ It extends to the whole of Madhya Pradesh.(3)It shall be in force in the towns of Jabalpur, Sagar, Khandwa, Burhanpur, Raipur, Bilaspur, Chhindwara and Betul and in all such revenue districts of Madhya Pradesh, in which this Act or any law corresponding to it was in force immediately before the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958) and may be brought into force in any other revenue district or part thereof on such date as the State Government may, by notification in the Official Gazette, appoint.] [Substituted by M.P. Extension of Laws Act, 1958.]
