Section 12(3) in The M.P. Second Extension of Laws Act, 1961
(3)It shall be in force in all such areas in which it was in force immediately before the commencement of the Madhya Pradesh Second Extension of Laws Act, 1961 (40 of 1961), and shall come into force in other areas and on such date as the State Government may, by notification, appoint and different dates may be appointed for different areas."Section 8. - (1) In sub-section (1) for "not less than one calendar Month's notice" substitute "a notice of not less than thirty days" and for "within a calendar month after the receipt of the notice" substitute "within a period of thirty days from the date of the receipt of the notice".
