Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Madhya Pradesh - Act

The M.P. Destruction of Records Law Extension Act, 1965

MADHYA PRADESH
India

The M.P. Destruction of Records Law Extension Act, 1965

Act 21 of 1965

  • Published on 22 September 1965
  • Commenced on 22 September 1965
  • [This is the version of this document from 22 September 1965.]
  • [Note: The original publication document is not available and this content could not be verified.]
The M.P. Destruction of Records Law Extension Act, 1965M.P. No. 21 of 1965[Dated 22nd September, 1965]Received the assent of the Governor on the 22nd September, 1965, published in the Madhya Pradesh Gazette (Extra-ordinary) on the 27th September, 1965.An Act to provide for the extension of the Destruction of Records Act, 1917, in force in Mahakoshal region of Madhya Pradesh to other regions thereof.Be it enacted by the Madhya Pradesh Legislature in the Sixteenth Year of the Republic of India as follows-

1. Short title and commencement.

(1)This Act may be called The Madhya Pradesh Destruction of Records Law Extension Act, 1965.
(2)[ It shall come into force on such date as the State Government may, by notification, appoint.] [The Act enforced with effect from 15th February, 1966 vide Notification No. 76024-1-(iv), published in M.P. Rajpatra (Asadharan), dated 15-2-1966 at p. 591.]

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"appointed day" means the date appointed under sub-section (2) of Section 1 for the coming into force of this Act;
(b)words and expressions used but not defined in this Act and defined in the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958), shall have the meaning assigned to them in that Act.

3. Extension and amendment of Central Act, No. V of 1917.

(1)The Destruction of Records Act, 1917 (V of 1917), as in force in the Mahakoshal region immediately before the appointed day is, as from the appointed day, hereby extended to all the other regions of the State.
(2)The Act extended by sub-Section (1) shall, in its application to the whole of Madhya Pradesh, be amended in the manner and to the extent specified in the First Schedule.
(3)The Act extended by sub-Section (1) shall come into force in other regions of the State from the appointed day.

4. Repeal.

- On and from the appointed day, the enactments specified in the Second Schedule shall stand repealed.

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).