Section 65(3) in The M.P. Extension of Laws Act, 1958
(3)After clause (k) insert the following, namely :-"(1) one person representing the Improvement Trusts."Section 17. - To sub-section (2), add the following proviso, namely :-"Provided that if the State Government so directs before the date referred to in sub-section (1), the housing scheme in the programme shall include any matter which in its opinion it is necessary to provide for and execute on a basis of priority."
