Section 70 in The M.P. Extension of Laws Act, 1958
70. The Madhya Pradesh Public Trusts Act, 1951 (XXX of 1951)
Section 1. - For sub-sections (2) and (3), substitute the following, namely :-"(2) It extends to the whole of Madhya Pradesh."(3)This section shall come into force at once and Sections 2 to 38 shall be in force in the Mahakoshal region, and shall come into force in the other regions of the State on such date, as the State Government may, by notification in the Official Gazette, direct."Section 2. - In clause (9) for "Mahakoshal region" substitute "Madhya Pradesh".Section 4. - In item (v) of sub-section (3) for "in the Mahakoshal region" substitute "in the State".Section 36. - For sub-section (1), substitute-"(1) Nothing contained in this Act shall apply to-(a)a public trust administered by any agency acting under the control of the State or by any local authority.(b)a public trust administered under any enactment for the time being in force, and(c)a public trust to which the Muslim Wakfs Act, 1954 (29 of 1954) applies."
