Section 74(1)(i) in The Madhya Pradesh Reorganisation Act, 2000

[Cites 0, Cited by 1] [Section 74(1)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(1)(i) in The Madhya Pradesh Reorganisation Act, 2000

(i)to continue such body as a joint body for the successor States; or (ii) to abolish it, on the expiry of that period, for either of the successor States; or (iii) to constitute a separate Commission, Authority, Tribunal, University, Board or any other body, as the case may be, for the State of Chhattisgarh, whichever is earlier. (2) No suit or other legal proceeding shall be instituted, in case such body is abolished under clause

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Union of India - Subsection

Section 74(1)(i) in The Madhya Pradesh Reorganisation Act, 2000