30. Special provision in respect of repeals or amendments by Madhya Pradesh Act.
- Where after commencement of this Act, any Madhya Pradesh Act, Madhya Bharat Act, Vindhya Pradesh Ordinance, Vindhya Pradesh Act, Bhopal Act or Rajasthan law is repealed or amended then, notwithstanding anything contained in the foregoing provisions of this Act, the provisions of-(1)The C.P. and Berar General Clauses Act, 1914 (I of 1914);(2)The Madhya Bharat General Clauses Act, 1950 (84 of 1950);(3)The Vindhya Pradesh General Clauses Act, 1953 (VI of 1953);(4)The Bhopal General Clauses Act, 1931 (III of 1931); or(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.
