Section 13 in The M.P. Second Extension of Laws Act, 1961
13. The Madhya Bharat Control of Lepers Act, 1955 (No. 14 of 1955)
Throughout the Act, for "leper home" substitute "leper asylum" and for "home" substitute "leper asylum."Section 1. - For sub-sections (2), (3) and (4), substitute the following, namely :-"(2) It extends to the whole of Madhya Pradesh."(3)It shall be in force in all such areas of Madhya Pradesh in which it was in force immediately before the commencement of the Madhya Pradesh Second Extension of Laws Act, 1961 (40 of 1961), and shall come into force on the commencement of the said Act in the areas in which any corresponding law immediately before such commencement was in force and in any other areas it shall come into force on such date as the State Government may, by notification, appoint and different dates may be appointed for different provisions of the Act."Section 2. - In clause (3), for 'appointed" substitute "declared".Section 3. - For "local areas" substitute "areas".Section 6. - In sub-section (1), for "local area" substitute "area".Section 8. - In second proviso to sub-section (1) for "such friend or relative, requiring him" substitute "such friend or relative or institution requiring him or it."
