Section 1 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
1. Short title, extent and commencement.
(1)This Act may be called The Madhya Pradesh [Anusuchit Jati Tatha Anusuchit Jan Jati] [Inserted by M.P. Act No. 33 of 1972.] (Rini Sahayata) Adhiniyam, 1967.(2)It extends to the whole of Madhya Pradesh.(3)[In its application to the member of the Scheduled Tribes, it] [Inserted by M.P. Act No. 33 of 1972.] shall come into force-(a)in the Scheduled Areas, on the date on which the Madhya Pradesh Scheduled Tribes Debt Relief Regulations, 1962, in force therein are repealed; and(b)in other areas, at once.(4)[ In its application to the members of the Scheduled Castes, it shall come into force on such date as the State Government may, by notification appoint.] [Inserted by M.P. Act No. 33 of 1972.]
