Section 1 in The M.P. Local Authorities (Electoral Offences) Act, 1964
1. Short title, extent and commencement.
(1)This Act may be called the Madhya Pradesh Local Authorities (Electoral Offences) Act, 1964.(2)It extends to the whole of Madhya Pradesh.(3)[ It shall come into force on such date, as the State Government may, by notification, appoint.] [The Act came into force with effect from 1-11-1964. vide Notification No. 300/XVIII-U-11/64 dated 28-10-1964, published in the Madhya Pradesh Gazette, dated 30-10-1964, Part II at p. 1315.]
