Section 6(2) in The M.P. Extension of Laws Act, 1958
(2)For avoidance of doubt, it is hereby declared that nothing in sub-section (1) shall affect the continuance in force of the Madhya Bharat Towns Improvement Act, 1956 (2 of 1956) with respect to the towns of Gwalior, Indore, Ratlam, Ujjain and Neemuch.
