Section 8 in The M.P. Second Extension of Laws Act, 1961
8. The Madhya Pradesh Protection of Scheduled Tribes (Interest in Trees) Act, 1956 (No. 11 of 1956)
Throughout the Act including preamble, short title and long title, for "Scheduled Tribes" wherever occurring substitute "Aboriginal Tribes".Section 1. - For sub-section (2), substitute-"(2) It extends to the whole of Madhya Pradesh."Section 2. - (a) For clause (iii), substitute the following, namely :-"(iii) 'Aboriginal Tribes' means the tribes declared by the State Government as Aboriginal Tribes under sub-section (6) of Section 165 of the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959)".(b)In clause (v), for "1954" substitute "1959".Section 4. - In sub-section (1), for "prior to the commencement of this Act but after the 31st day of March 1951, may, if the contract is subsisting on the date of the commencement of this Act" substitute "prior to the commencement of the Madhya Pradesh Second Extension of Laws Act, 1961 (40 of 1961), but after the 2nd day of October, 1959, may, if the contract is subsisting on the date of the commencement of the said Act".Section 5. - In sub-section (1), for "Sections 162 and 163 of the Madhya Pradesh Land Revenue Code, 1954 (II of 1954)" substitute "Sections 179 and 180 of the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959)."Section 6. - For "1954" substitute "1959".Section 7. - In sub-section (1), for "1954" substitute "1959".
