Section 1(3) in The M.P. Dharmadaya Funds Act, 1951
(3)[ It shall come into force at once:Provided that nothing contained in this Act shall apply to any area in which the Madhya Bharat Goshala Act, 1953 (4 of 1953) is in force.] [Substituted by M.P. Act of 1982 w.e.f. on 4-6-1982. The Act was extended to the whole of Madhya Pradesh by Section 3 (1) of the M.P. Extension of Laws Act, 1958 (23 of 1958), vide item 68 of Part A of the Schedule to the said Act, with effect from 1st January, 1959; vide Government of M.P. Law Department Notification No. 41772-XXI-A (Dr.), dated 31-12-1958 published on page 17 of the M.P, Gazette, Extraordinary, dated 1-1-1959.]
