Section 11(2) in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956
(2)Nothing in sub-paragraph (1) shall be deemed to prevent the State Government from duly constituting or appointing for purposes of any such existing law after the appointed day, any body, authority or person to exercise or perform or discharge all or any such rights, powers, jurisdiction, duties or functions or vesting therein all or any part of the property aforesaid.
