Section 13 in Madhya Pradesh Investment Region Development and Management Act, 2013
13. Provisions of certain Acts shall cease to be in force with the State Government's notification.
- Notwithstanding anything contained in the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973), the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (No. 1 of 1994),the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956), the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961), or rules made thereunder, the Municipal Corporation, Municipal Council, Nagar Parishad, or the Gram Panchayat, as the case may be, shall, in relation to the approved scheme areas, cease to exercise such power, or perform such functions or discharge such duties, from such date as the State Government may, by notification, prescribe.
