Section 2(24a) in C. P. and Berar General Clauses Act, 1914
(24a)[ 'Governor' shall mean before the commencement of Part III of the Government of India Act, 1935, the Governor of the Central Provinces [* * *] [This clause was inserted by Adaptation Order, 1937.] after the commencement of the said Part III [but before the commencement of the Constitution] [These words were inserted by Adaptation Order, 1950.] the Governor of the Central Provinces and Berar [and after the commencement of the Constitution] [Substituted by A. O., 1956.] but before the first day of November, 1956 the Governor of the State of Madhya Pradesh as existing immediately before the said day and on and after that day the Governor of the State of [Maharashtra] [Substituted by A. O., 1960.] as formed by the provisions of Part II of the States Reorganisation Act, 1956;]
