Section 2(48a) in C. P. and Berar General Clauses Act, 1914
(48a)[ 'State Government' shall mean the State Government (as defined in the General Clauses Act, 1897) of the Central Provinces or of the Central Provinces and Berar or of Madhya Pradesh [as existing immediately before the 1st day of November, 1956 or of the State of [Maharashtra] [Inserted by Adaptation Order, 1950.] as formed by the provisions of Part II of the States Reorganisation Act, 1956, as the case may be;]
