Section 60(2) in The M.P. Extension of Laws Act, 1958
(2)The provisions of Chapter IX, to such extent as they were in force in any local area of the State immediately before the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958), shall be in force in that area and Government may, from time to time, by notification in the Official Gazette, bring into force all or any of those provisions in any other local area of the State and may cancel or modify such notification.
