Section 9(1) in The States Reorganisation Act, 1956
(1)As from the appointed day, there shall be formed a new [***] [The word and letter "Part A" omitted by the Adaptation of Laws (No. 1) Order, 1956] State to be known as the State of Madhya Pradesh comprising the following territories, namely:-(a)the territories of the existing State of Madhya Pradesh, except the districts mentioned in clause (c) of sub-section (1) of section 8;(b)the territories of the existing State of Madhya Bharat, except Sunel tappa of Bhanpura tahsil of Mandsaur district;(c)Sironj sub-division of Kotah district in the existing State of Rajasthan;(d)the territories of the existing State of Bhopal; and(e)the territories of the existing State of Vindhya Pradesh; and thereupon the said territories shall cease to form part of the existing States of Madhya Pradesh, Madhya Bharat, Rajasthan, Bhopal and Vindhya Pradesh, respectively.
