Section 2(49) in The M.P. General Clauses Act, 1957
(49)the expression :-(a)"Mahakoshal region" means the territories comprised immediately before the appointed day within the districts of Jabalpur, Sagar, Damoh, Mandla, Hoshangabad, Narsimhapur, Chhindwara, Seoni, Betul, Nimar, Raipur, Bilaspur, Durg, Bastar, Sarguja, Raigarh and Balaghat;(b)"Madhya Bharat region" means the territories which immediately before the appointed day were comprised in the Part B State of Madhya Bharat but excluding the area comprised within Sunel Tappa of Bhanpura Tahsil of Mandsaur District [and shall with effect from the 1st October, 1959 be deemed to include the territories specified in the First Schedule to the Rajasthan and Madhya Pradesh (Transfer of Territories) Act, 1959 (No. 47 of 1959);] [Inserted by Section 2 of M.P. Act No. 6 of 1960.](c)"Vindhya Pradesh region" means the territories which immediately before the appointed day were comprised in the Part C State of Vindhya Pradesh;(d)"Bhopal region" means the territories which immediately before the appointed day were comprised in the Part C State of Bhopal.(e)"Sironj region" means the area comprised within the Sironj sub-division of the Kotah district in the State of Rajasthan as existing immediately before the appointed day.General Rules of Construction
