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[Cites 0, Cited by 0] [Section 2(49)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(49)(b) in The M.P. General Clauses Act, 1957

(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.]