Section 7 in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956
7.
Notwithstanding any adaptation made by this order, where the extent or application of an existing law in force immediately before the appointed day refers by reason only of such adaptation to the State of Madhya Pradesh, such reference shall not be deemed to include a reference to any part of that State to which that law did not extend or apply immediately before the appointed day.
