Section 9 in The M.P. Second Extension of Laws Act, 1961
9. The Madhya Bharat Municipal Refuse (Conversion into Manure) Act, Samvat 2007 (No. 57 of 1950)
Throughout the Act, for "municipality" wherever occurs substitute "municipal corporation or municipality".Section 1. - For sub-sections (2), (3) and (4) substitute the following namely :-"(2) It extends to the whole of Madhya Pradesh."(3)It shall apply to all such municipal corporations and municipalities in Madhya Pradesh to which it has been applied immediately before the commencement of the Madhya Pradesh Second Extension of Laws Act, 1961 (40 of 1961), and shall apply on the commencement of the said Act to the municipalities to which any enactment repealed by Section 6 of the said Act was applicable and may be applied to any other municipal corporations or municipalities, or. such date as the State Government may, by notification, appoint and different dates may be appointed for different municipal corporations or municipalities."Section 2. - (a) For clause (1) substitute the following, namely :-"(1) 'Municipality' means a municipality constituted under a municipal law;(1-a) 'Municipal Corporation' means a Municipal Corporation constituted under a municipal law;(1-b) 'Municipal law' means a law for the time being in force for the organisation and administration of municipal corporations or municipalities or notified areas in the State, as the case may be;"(b)Omit clause (3).Section 3. - For "Municipal Act" substitute "Municipal law
