(1)The Acts specified in Part A of the Schedule and as in force in the Mahakoshal region immediately before the appointed day, are hereby extended to, and shall, as from the appointed day, be in force, in all the other regions of the State.(2)The Acts specified in Part B of the Schedule and as in force in the Madhya Bharat region immediately before the appointed day, are hereby extended to, and shall, as from the appointed day, be in force, in all the other regions of the State.(3)The Acts extended by sub-section (1) and (2) shall, in their application to the whole of Madhya Pradesh, be amended in the manner and to the extent specified in the Schedule.(4)Without prejudice to the provisions of sub-section (3) wherever in the long title, preamble or short title of any of the Acts extended by sub-section (1) or sub-section (2) any of the expressions "Central Provinces" or "Central Provinces and Berar" or "Madhya Bharat" occurs there shall be substituted therefore the expression "Madhya Pradesh".
