Section 65(2) in The M.P. Extension of Laws Act, 1958
(2)For sub-section (3), substitute-"(3) It shall be in force in the Mahakoshal region and shall come into force in all other regions of the State on such date as the State Government may, by notification in the Official Gazette, specify."After Section 1, insert the following, namely :-"1-A. Consequences to ensue from specified date. - (1) With effect from the date specified under sub-section (3) of Section 1, the following provisions shall have effect, namely :-(a)the Madhya Pradesh Statutory Bodies (Regional Constitution) Act, 1956 (XVII of 1956) shall, so far as it relates to this Act, stand repealed;(b)the Mahakoshal Housing Board shall cease to function and the Madhya Pradesh Housing Board shall be established under Section 3 for the whole of Madhya Pradesh;(c)all assets and liabilities of the Mahakoshal Housing Board shall belong to and be deemed to be the assets and liabilities of the Madhya Pradesh Housing Board;(d)all employees belonging to and under the control of the Mahakoshal Housing Board shall be deemed to be the employees of the Madhya Pradesh Housing Board :Provided that the terms and conditions of service of such employees shall not, until altered by a competent authority, be less favourable than those admissible to them before such date;(e)all regulations and bye-laws of the Mahakoshal Housing Board and in force immediately before such date shall, unless modified in accordance with the provisions of this Act, be deemed to be the regulations and bye-laws of the Madhya Pradesh Housing Board and the said regulations and bye-laws shall be construed with such alterations not affecting the substance as may be necessary or proper in the context of the Madhya Pradesh Housing Board;(f)all things done and action taken by the Mahakoshal Housing Board in relation to the jurisdiction or business of that Board, shall, so far as may be, be deemed to be things done or action taken by the Board established under Section 3 and all such things done and action taken shall be construed as if they were done or taken under a repealed Act."Section 2. - After clause (3), insert the following, namely :-"(4) 'Improvement Trust' means a Trust established under the Madhya Bharat Towns Improvement Act, 1956 (II of 1956)."Section 3. - (1) For sub-section (1), substitute-"(1) With effect from the date specified under sub-section (3) of Section 1, there shall be established a Board by the name of the Madhya Pradesh Housing Board."
