Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Madhya Pradesh - Section

Section 51 in The M.P. Accommodation Control Act, 1961

51. [ Repeal and savings. [Substituted by M.P. Act 10 of 1965, for the figure '52'.]

(1)The Madhya Pradesh Accommodation Control Act, 1955 (XXIII of 1955) is hereby repealed.
(2)[ Notwithstanding such repeal, all suits and other proceedings under the said Act, pending at the commencement of this Act, before any Court or other authority shall be continued and disposed of in accordance with the provisions of the said Act as if the said Act had continued in force and this Act had not been passed and the provisions for appeal under the said Act shall continue in force in respect of suit and proceedings disposed of thereunder subject, however, to the condition that no Court fee shall be deducted by the Court as required by sub-section (3) of Section 5 of the said Act].First Schedule[See sub-section (3) of Section 1]
S.No. Name of District Area
(1) (2) (3)
    Gwalior Division
1. Gwalior Gwalior Corporation Area
    Dabra Municipal Area
    Pichhore Municipal Area
2. Bhind Bhander Municipal Area
    Bhind Municipal Area
    Gohad Municipal Area
    Mehgaon Municipal Area
    Lahar Municipal Area
3. Morena Ambah Municipal Area
    Sabalgarh Municipal Area
    Bijaipur Municipal Area
    Morena Municipal Area
    Sheopur Municipal Area
    Jaura Municipal Area
4. Shivpuri Shivpuri Municipal Area
    Kolaras Municipal Area
    Karera Municipal Area
    Pichhore Village Area
    Pohari Village Area
5. Guna Chachora Municipal Area (including Binagani)
    Ashokanagar Municipal Area
    Mungaoli Municipal Area
    Guna Municipal Area
    Raghograh Municipal Area
6. Datia Datia Municipal Area
    Jabalpur Division
7. Mandla Mandla Municipal Area
    Nainpur Town Area
    Dindori Town Area
8. Narsimhapur Gotegaon Municipal Area
    Narsinghpur Municipal Area
    Kareli Municipal Area
    Gadarwara Municipal Area
9. Chhindwara Chhindwara Municipal Area
    Jamai Municipal Area
    Sonsar Municipal Area
    Pandhurna Municipal Area
    Amarwara Village Area
10. Damoh Damoh Municipal Area
11. Jabalpur Jabalpur Corporation
    Katni Municipal Area
    Sihora Municipal Area
12. Balaghat Balaghat Municipal Area
    Waraseoni Municipal Area
    Katangi Municipal Area
13. Seoni Seoni Municipal Area
14. Sagar Sagar Municipal Area
    Garhakota Municipal Area
    Deori Municipal Area
    Bina Municipal Area
    Khurai Municipal Area
15. Bilaspur Bilaspur Division
    Bilaspur Municipal Area
    Kota Municipal Area
    Sirgiti Revenue Village
    Sarkanda Revenue Village Area
    Torwa Revenue Village Area
    Tarbhar Juna Bilaspur Revenue Village Area
    Gorella Revenue Village Area
    Mungeli Municipal Area
    Sakti Municipal Area
    Champe Municipal Area
    Takhatpur Gram Panchayat Area
    Bilha Revenue Village Area
16. Raigarh Raigarh Municipal Area
    KharS'ia Municipal Area
    Sarangarh Municipal Area
    Jashpurnagar Municipal Area
17. Surguja Ambikapur Municipal Area
    Baikunthpur Municipal Area
    Mahendragarh Municipal Area
    Ramanujganj Municipal Area
    [Chirmiri Town Area] [See under Notifications for Notification extending to this area.]
    Raipur Division
18. Raipur Raipur Municipal Area
    Dhamtari Municipal Area
    Baloda Bazar Gram Panchayat Area
    Mahasamund Gram Panchayat Area
    [Bhatapara Municipal Area] [Act extended to Municipal Area from 15-5-62 vide Notification No. 1731-1280-II-A (3), dated 26-4-62, published in MP Rajpatra, dated 11-5-62, Part I, p. 903.]
19. Durg Durg Municipal Area
    Kawardha Municipal Area
    Rajanandgaoan Municipal Area
    Khairgarh Municipal Area
    Bemetara Notified Area
    [Dongargarh Municipal Area] [See under Notifications for Notification extending to these areas.]
20. Bastar Jagdalpur Municipal Town
    Kanker Municipal Town
    Bhopal Division
21. Sehore Bhopal Municipal Area
    Sehore Municipal Area
    Bairagarh Notified Area
    [Ashta, Ichhawar and Berasia Municipal Area] [See under Notifications for Notification extending to these areas.]
22. Raisen Raisen Town Area
    Begumganj Town Area
    Silwani Town Area
    Bareli Town Area
    Udaipura Town Area
    Obedullaganj Town Area
    Ghairatganj Gram Panchayat Area
    Goharganj Gram Panchayat Area
23. Hoshangabad Harda Municipal Area
    Hoshangabad Municipal Area
    Itarsi Municipal Area
    Sohagpur Municipal Area
    Piparia Municipal Area
    Seoni Malwa Municipal Area
    Panchmarhi Town Area
24. Betul Betul Municipal Area
    Multai Municipal Area
    Betul Bazar Municipal Area
    Amla Gram Panchayat Area
25. Vidisha Vidisha Municipal Area
    Kurwai Municipal Area
    Basoda Municipal Area
    [Sironj Town Area] [Act extended to Sironj and Lateri in Vidisha District from 1st June, 1962, vide Notification No, 1950-418-11-A(3), dated 10th May, 1962, published in MP Rajpatra, dated 25th May, 1962, Part I, p. 1016.]
    [Lateri Town Area] [Act extended to Sironj and Lateri in Vidisha District from 1st June, 1962, vide Notification No, 1950-418-11-A(3), dated 10th May, 1962, published in MP Rajpatra, dated 25th May, 1962, Part I, p. 1016.]
26. Rajgarh Khilchipur Municipal Area
    Rajgarh Municipal Area
    Baiora Municipal Area
    Narsinghgarh Municipal Area
    Sarangpur Municipal Area
27. Shajapur Shajapur Municipal Area
    Agar Municipal Area
    Susner Municipal Area
    Shujalpur Municipal Area
    Indore Division
28. Indore Indore Municipal Area
    Depalpur Municipal Area
    Sawer Municipal Area
29. Dewas Dewas Municipal Area
    Sonkachha Municipal Area
    Bagli Municipal Area
    Kannod Municipal Area
    Khategaon Municipal Area
30. Dhar Dhar Municipal Area
    Manawar Municipal Area
    Sardarpur Municipal Area
    Kuchhi Municipal Area
    Badnawar Municipal Area
    [Dhamnod Municipal Area] [See under Notifications for notification extending to these areas.]
31. Jhabua Jhabua Municipal Area
    Thandla Municipal Area
    Petlawad Municipal Area
    Jobat Municipal Area
    Alirajpur Municipal Area
32. Khandwa Khandwa Municipal Area
    Burhanpur Municipal Area
    Harsud Municipal Area
33. Khargone Sendhwa Municipal Area
    Rajpur Municipal Area
    Barwani Municipal Area
    Khargone Municipal Area
    Bhikangaon Municipal Area
    Kasrawad Municipal Area
    Barwaha Municipal Area
    Maheshwar Municipal Area
    Mandleshwar Municipal Area
    Sanawad Municipal Area
    Anjod Municipal Area
    [Khetiya Municipal Area] [See under Notifications for notification extending to these areas.]
34. Mandsaur Mandsaur Municipal Area
    Sitamau Municipal Area
    Garoth Municipal Area
    Bhanpura Municipal Area
    Malhargarh Municipal Area
    Manasa Municipal Area
    Neemuch Municipal Area
    Jawad Municipal Area
35. Ratlam Ratlam Municipal Area
    Jaora Municipal Area
    Sailana Municipal Area
    Alote Municipal Area
36. Ujjain Ujjain Municipal Area
    Barnagar Municipal Area
    Khachraud Municipal Area
    Mahidpur Municipal Area
    Tarana Municipal Area
    Rewa Division
37. Rewa Rewa Municipal Area
38. Satna Satna Municipal Area
    Maihar Municipal Area
    Amarpatan Revenue Village
    Nagod Revenue Village
    Amarpatan Gram Panchayat Area
    Uchera Gram Panchayat Area
    Jaitwara Gram Panchayat Area
    Madhogarh Gram Panchayat Area
39. Shahdol Shahdol Municipal Area
    Umaria Municipal Area
    Burhar Town Area
    Pali Town Area
    Jaithari Town Area
    Kotma Town Area
    Bijuri Town Area
    Venkatangar Town Area
    Anuppur Town Area
40. Chhatarpur Chhatarpur Municipal Area
    Nowgong Municipal Area
    [Harpalpur Revenue Village Area] [See under Notifications for notification extending to this area.]
41. Tikamgarh Tikamgarh Municipal Area
    Jatara Gram Panchayat Area
    Newari Gram Panchayat Area
42. Panna Panna Municipal Area
43. Sidhi [Sidhi Municipal Area] [Act extended to Sidhi Municipal Area from 1-7-1964 vide Notification No. 2285-1516-II-A(3), dated 26-5-1964 published in MP Rajpatra, dated 5-6-64, Part-I, page 1135.]
Second Schedule(See Section 23-B)Form of summons in a case where recovery of possession of accommodation is prayed for on grounds of "bona fide" requirementOffice of the Rent Controlling Authority, (Place),..........To,..........................................................................................Eviction Case No........Whereas Shri............ has filed an application (a copy of which is annexed) for your eviction from (here insert the particulars of the accommodation) on the grounds specified in clause (a)/clause (b) of Section 23-A of the Madhya Pradesh Accommodation Control Act, 1961 (No. 41 of 1961).You are hereby summoned to appear before the Rent Controlling Authority within fifteen days of the service for hearing and to obtain the leave of the Rent Controlling Authority to contest the application for eviction on the grounds aforesaid; in default whereof the applicant will be entitled at any time after the expiry of the said period of fifteen days to obtain an order for your eviction from the said accommodation. Subject as aforesaid the date for further proceeding shall be..........Leave to appear and contest the application may be obtained on an application to the Rent Controlling Authority supported by an affidavit as is referred to in Section 23-C Given under my hand and seal.This............day of.........20.......Rent Controlling AuthorityNotifications
(i)[ Notification No. 3345-4391-II-A-(3), Bhopal, dated 4th August, 1966] [Published in MP Rajpatra, Part I. dated 12-8-66 Page 1416.]. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Madhya Pradesh Accommodation Control Act, 1961 (No. 41 of 1961) the State Government hereby appoint the 15th August, 1966 as the date on which the said Act shall come into force in Harpalpur village in Chatarpur District.
(ii)[ Notification No. 906-4287-lI-(3), dated 22nd February, 1968] [Published in MP Rajpatra, Part I, dated 8-3-1968, page 340.]. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Madhya Pradesh Accommodation Control Act, 1961 (No. 41 of 1961), the State Government hereby appoint the 1st March, 1968, as the date on which the said Act shall come into force in Khetiya Municipal area of Sendhwa Tehsil, District Khargone (West Nimar).
(iii)[ Notification No. 4434-3950-II-A (3), dated 14th August, 1968] [Published in MR Rajpatra, Part I, dated 23-8-1968, page 1205.]. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Madhya Pradesh Accommodation Control Act, 1961 (No. 41 of 1961), the State Government hereby appoint the 15th August, 1968, as the date on which the said Act shall come into force in Ashta, Ichhawar and Berasia Municipal areas of Sehore District.
(iv)[ Notification No. 331-6474-II-A (3), Bohpal dated the 24th January, 1978] [Published in MP Rajpatra, Part I, dated 24th March, 1978, page 281.]. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Madhya Pradesh Accommodation Control Act, 1961 (No. 41 of 1961), the State Government hereby appoints the date of publication of this Notification in the Madhya Pradesh Gazette as the date on which the said Act shall come into force in the Dhamnod Municipal Area in Dhar District.
(v)[ Notification No. F 13-1-73-11 A (3), Bhopal, dated 18th September, 1973] [Published in MP Rajpatra, Pari I, dated 19-10-1973, page 1574.]. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Madhya Pradesh Accommodation Control Act, 1961 (No. 41 of 1961), the State Government hereby appoints the date of publication of this notification in the "Madhya Pradesh Rajpatra" as the date on which the said Act shall come into force in the areas comprised in the Dongargarh Municipality in Rajnandgaon District of Raipur Division.