Section 11 in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956
11.
(1)If on the appointed day in any area forming the State of Madhya Pradesh, any body, authority or person entitled by or under any existing law to exercise any rights, powers to jurisdiction or to perform any duties or to discharge any functions or to hold any property, is not or cannot be duly constituted or appointed by reason of the transfer of that area from an existing State to the State of Madhya Pradesh then, notwithstanding anything in such law, but save as expressly provided by or under the Act, all such rights, powers and jurisdiction shall be exercisable, all such duties shall be performed and all such functions shall be discharged by, and all such property shall vest in the State Government.(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.
