Section 10 in The M.P. Lok Parisar (Bedakhali) Niyam, 1975
10. Repeal.
- Madhya Pradesh Government Premises (Eviction) Rules, 1960 are hereby repealed :Provided that anything done or any action taken under the rules so repealed shall, unless such thing or action is inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.[Form A] [Substituted for Forms A & B by Notification No. F, 13-37-80-II-A (3), dated 6-5-1980 and Substituted by Notification No. F. 1-221-90-2-A(3), dated 20-2-1991.]Order under sub-section (1) of Section 4 of the Madhya Pradesh Lok Parisar (Bedakhali) Adhiniyam, 1974 (No. 46 of 1974)Whereas, I, the undersigned have received information that Shri/Smt./Kumari......... is/are in unauthorised possession of the public premises specified in the Schedule below; and that they should be evicted on the grounds given in the said Schedule;
