Section 23 in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
23. Repeal.
- The Madhya Pradesh Dakaiti Prabhavit Kshetra Adhyadesh, 1981 (No. 5 of 1981) is hereby repealed.The Schedule[See Section 2 (f)](i)Offences punishable under sections [xxx] [Omitted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.] 302, 303, 304, 307, 308, 325, 326, 327, 329, 331, 333, 363, 364, 365, 368, 369, 386, 387, 400 and [435] [Substituted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.] of the Indian Penal Code, 1860 (XLV of I860)];(ii)kidnapping or abduction for ransom;(iii)assembly, preparation or attempt for kidnapping or abducting a person for ransom;(iv)making mending or performing any part of the process of making or mending, buying, selling, disposing of or carrying or processing arms or ammunition or explosive. [x x x] [Omitted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.](v)supplying food materials, clothings, means of communication, transport and other articles to the persons assembled before or after the commission of dacoity or preparing to commit dacoity;(vi)mediating in the settlement or standing surety for the payment of ransom to an abductor or a kidnapper;(vii)spying for the persons assembled before or after the commission of dacoity or preparing to commit dacoity;(viii)receiving benefits from the persons committing all or any of the above mentioned offences.Notifications(i)[Notification No. 1-7-81-B-XXI, dated the 19th May, 1981.] [Published in M.P. Rajpatra (Asadharan), dated 19-5-1981 at page 1000.] - In exercise of the powers conferred by sub-section (1) of section 6 of the Madhya Pradesh Dakaiti Prabhavit Kshetra Adhyadesh, 1981 (No. 5 of 1981), the State Government, in consultation with the High Court of Madhya Pradesh hereby constitutes the Special Courts specified in column (2) of the Schedule below in relation to this dacoit affected areas as specified in the corresponding entries in column (3) of the said Schedule.
