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State of Madhya Pradesh - Section

Section 4 in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956

4.

(1)Whenever an expression mentioned in column (1) of the Table hereunder printed occurs (otherwise than in a title or preamble or in a citation or description of an enactment) in an existing law, whether an Act, Ordinance or Regulation mentioned in the Schedule to this Order or not, then, unless that expression is by this Order expressly directed to be otherwise adapted or modified, or to stand unmodified, or to be omitted, there shall be substituted therefore the expression set opposite to it in column (2) of the said Table, and there shall also be made in any sentence in which the expression occurs such consequential amendments as the rules of grammar may require :-
(1) (2)
State of Madhya Pradesh, Madhya Pradesh Mahakoshal region
Central Provinces & Berar Central Provinces Mahakoshal region excluding the merged territories.
State of Madhya Bharat Madhya Bharat Madhya Bharat region.
United State of Vindhya Pradesh, State of Vindhya Ptadesh,Vindhya Pradesh Vindhya Pradesh region
State of Bhopal, Bhopal Bhopal region
State of Rajasthan/ Rajasthan Sironj region
Rajpramukh, Lieutenant Governor, Chief Commissioner Governor
State Government of Madhya Bharat, Government of MadhyaBharat State Government
Court of Judicial Commissioner, Court of the JudicialCommissioner The High Court of Madhya Pradesh
Madhya Pradesh Gazette. Madhya Bharat Government Gazette  
Madhya Bharat Official Gazette Vindhya Pradesh GovernmentGazette Gazette
Rewa Raj Gazette  
Raj Gazette  
Bhopal Gazette  
Rajasthan Gazette  
Government Gazette  
Part 'A' State  
Part 'B' State  
Part 'A' and or Part 'B' State State
Part 'C' State Union territory
Part 'A' and 'B' States States
Part 'A' State or Part 'C' State A State or Union Territory
(2)A Direction in the Schedule to this Order that a specified existing law or section or portion of such law shall stand unmodified shall be construed merely as a direction that it is not to be modified or adapted in accordance with the provisions of this paragraph.