Section 30(5) in The M.P. General Clauses Act, 1957
(5)The Rajasthan General Clauses Act, 1955 (8 of 1955);as the case may be, shall, unless otherwise expressly provided in the Repealing or Amending Act, apply to such repeal or amendment as if such repeal or amendment were made by a Madhya Pradesh Act, Madhya Bharat Act, Vindhya Pradesh Ordinance, Vindhya Pradesh Act, Bhopal Act or Rajasthan Law, as the case may be.Explanation. - For the purposes of this section-(a)"Madhya Pradesh Act" means a Madhya Pradesh Act as defined in the Central Provinces and Berar General Clauses Act, 1914 (I of 1914) and in force in the Mahakoshal Region on the appointed day;(b)"Madhya Bharat Act" means a Madhya Bharat Act as defined in the Madhya Bharat General Clauses Act, 1950 (84 of 1950) and in force in the Madhya Bharat Region on the appointed day;(c)"Vindhya Pradesh Ordinance" means a Vindhya Pradesh Ordinance as in force in the Vindhya Pradesh Region on the appointed day;(d)"Vindhya Pradesh Act" means a Vindhya Pradesh Act as defined in the Vindhya Pradesh General Clauses Act, 1953 (VI of 1953) and in force in the Vindhya Pradesh Region on the appointed day;(e)"Bhopal Act" means a Bhopal Act as defined in the Bhopal General Clauses Act, 1931 (III of 1931) and in force in the Bhopal Region on the appointed day;(f)"Rajasthan Law" means a Rajasthan Law as defined in the Rajasthan General Clauses Act, 1955 (8 of 1955) and in force in the Sironj Region on the appointed day.
