Section 3(1) in The M.P. Live-Stock Improvement Act, 1950
(1)The State Government may, by notification, declare any part of the [State] [Substituted by M.P. Act No. 23 of 1958 (w.e.f. 1-1-1959).] to be a specified area for the purposes of this Act and thereupon the provisions of Sections 4 to 20 shall come into operation in such area.
