Section 33(1) in The States Reorganisation Act, 1956
(1)As from such [date] [15-8-1967: vide G&R 1987 dt. 23-12-66: This Notification has been rescinded by Notification No. G&R 1233 dt. 11-8-1967, Gazette of India, Ex., Pt. II, Section 3(i), p. 428] as the President may be order appoint, there shall be a Legislative Council for the new State of Madhya Pradesh.
