Section 37 in The M.P. Extension of Laws Act, 1958
37. The Central Provinces and Berar Famine Relief Fund Act, 1937 (III of 1937)
Section 1. - For sub-sections (2) and (3), substitute-"(2) It extends to and shall be in force in the whole of Madhya Pradesh."Section 3. - (1) For "this Act" substitute "the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958)."(2)For "Mahakoshal region" substitute "Madhya Pradesh".Section 4. - For Section 4, substitute-"4. Investment in the securities of the Central Government. - (1) The State Government shall, on the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958), invest a sum of forty lakhs of rupees in the securities of the Central Government in the name of the Secretary to the Government of Madhya Pradesh, Finance Department.(2)Such sum as may fall to the share of this State under Section 80 of the States Reorganisation Act, 1956 (37 of 1956) from and out of the investments made by the pre-Reorganisation State of Madhya Pradesh in the Famine Relief Fund of that State shall also be reinvested in the manner provided for in sub-section (1) and shall until so reinvested be taken into account for purposes of determining the balance under Section 7."Section 5. - (1) For "Mahakoshal region " substitute "Madhya Pradesh".(2)For "forty-five" substitute "seventy-five".Section 7. - (1) For "forty-five" substitute "seventy-five".(2)For "four" occurring twice substitute "seven".
