Section 30(4) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
(4)All rules made under this section shall, as soon as may be, after they are made be laid before the Legislative Assembly and shall be subject to such modifications as the Legislative Assembly may make.NotificationNotification. No. D-3-6-80-XIV-3, dated the 9th December, 1983, Published in M.P. Rajpatra, Part I, dated 14-6-1985 at p. 918. - In exercise of the powers conferred by sub-section (1) of Section 5 of the Madhya Pradesh Sugar-cane (Regulation of Supply & Purchase) Act, 1958 (No. 1 of 1959), the State Government hereby establishes Cane Development Councils specified in column (2) of the Schedule below for the reserved areas of the sugar factories specified in the corresponding entry in column (3) of the said Schedule,-
