Section 1 in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013
1. Short title, extent, commencement and application.
(1)This Act may be called the Madhya Pradesh Jal Viniyaman Adhiniyam, 2013.(2)It extends to the whole of the State of Madhya Pradesh.(3)It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint.(4)Notwithstanding anything to the contrary contained in the Madhya Pradesh Irrigation Act, 1931 (No.3 of 1931), the Madhya Pradesh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999 (No.23 of 1999), the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956), the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961), the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993(No. 1 of 1994) and in any other law for the time being in force, the provisions of this Act shall apply with regard to fixation of water tariff.
