Section 28 in The M.P. Extension of Laws Act, 1958
28. The Central Provinces and Berar Local Fund Audit Act, 1933 (IX of 1933)
Section 1. - For sub-section (ii), substitute-"(ii) It extends to and shall be in force in the whole of Madhya Pradesh."Section 4. - (1) For "president or chairman" substitute "president, chairman or sarpanch".(2)For "by the State Government" substitute "or at such other time as that State Government may direct".Section 5. - In clause (c) of sub-section (1) after "chairman" insert "sarpanch".Section 13. - After "preferred" occurring for the second time, insert-"shall be paid within three months of the date of the certificate or order, as the case may be, and if not so paid."
