Section 4 in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953
4. Power to fixed prescribed period.-
(1)Upon the issue of a notification under Section 3 in respect of any area, the Government shall by the same or another notification fix the period for which the provisions contained in Sections. 3 to 10 shall remain in force in such area, and may likewise extend from time to time the period so fixed.(2)On the termination of the prescribed period for any area the declaration in respect thereof made under Section 3 shall be deemed to be discharged and such area shall cease to be [an affected area].
