[Cites 0, Cited by 0]
[Entire Act]
State of Madhya Pradesh - Section
Section 4A in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956
4A. [ [Inserted by M.P.A.LO. (Second Amendment) Order, 1957. Published in MP Gazette dated 10-5-1957.]
Whenever an expression mentioned in column (1) of the table hereunder printed occurs in any law in force in the Mahakoshal region immediately before the appointed day, then there shall be substituted therefore the expression set opposite to it in column (2) of the said table, and there shall also be made in any sentence in which the expression occurs such consequential amendments as the rules of grammar may require :-| (1) | (2) |
| Deputy Commissioner | Collector |
| Additional Deputy Commissioner | Additional Collector |
| Assistant Commissioner | Assistant Collector |
| Extra-Assistant Commissioner | Deputy Collector.] |