Section 56 in The M.P. Extension of Laws Act, 1958
56. The Central Provinces and Berar Town Planning Act, 1948 (LXVII of 1948)
Section 1. - For sub-section (2), substitute the following, namely"-"(2) It shall extend to and be in force in the whole of Madhya Pradesh except the towns of Gwalior, Indore, Ratlam, Ujjain and Neemuch."After Section 63, add the following, namely :-"64. Amendment of Section 1 and the Schedule to Madhya Bharat Act No. 2 of 1956. - In the Madhya Bharat Town Improvement Act, 1956 (Madhya Bharat Act No. 2 of 1956)-(i)for sub-sections (2) and (3) of Section 1, the following sub-section shall be substituted, namely :-"(2) It shall extend and apply to the towns specified in the Schedule annexed."; and(ii)In the Schedule, add the following namely :-"5. Neemuch."
