Section 77 in The Madhya Pradesh Reorganisation Act, 2000
77. Amendment of Act 37 of 1956.-
On and from the appointed day, in section 15 of the States Reorganisation Act, 1956, in clause (b), for the words "Uttar Pradesh and Madhya Pradesh", the words "Uttar Pradesh, Madhya Pradesh and Chhattisgarh" shall be substituted.
