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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(2)(e) in The M.P. Extension of Laws Act, 1958

(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;