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Union of India - Section

Section 17 in The Rajasthan And Madhya Pradesh (Transfer Of Territories) Act, 1959

17. Power to make rules.

(1)The Central Government may, by notification in the Official Gazette, make rules to give effect to the provisions of this Act.
(2)Every rule made under this section shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or [in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid] [Substituted by Act 4 of 1986, Section 2 and Sch. (w.e.f. 15-5-1986)] both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.THE FIRST SCHEDULE[See sections 2(d) and 3]TERRITORIES TRANSFERRED FROM THE STATE OF RAJASTHAN TO THE STATE OF MADHYA PRADESHThe following territories comprised within the villages specified below in Bhensrorgarh tahsil of Chittore district, namely:--
Name of Village Sheet No. Khasara No. Area in
Bighas Biswas
1 2 3 4
Dotada 11 361 124 10
  12 362 814 -
  13 363 173 03
  13 364 572 16
  14 365 [921] [Substituted for the figures" 926" by the Repealing and Amending Act 52 of 1964, Section 3] 14
  14 366 015 16
  14 367 [205] [Substituted for the figure " 200" by the Repealing and Amending Act 52 of 1964, Section 3] -
  14 368 202 16
  15 369 364 15
  15 370 239 07
  18 371 14 18
Total 3,648 15
Pipalda 5 220 730 -
  5 221 049 -
  6 222 535 -
  6 223 142 12
Total 1,452 12
Barkheda 7 118 - 10
  7 119 248 -
  8 120 292 1
  8 121 1382 2
Total 678 13
GRAND TOTAL 5,784 Bigas or 3,085 Acres.
THE SECOND SCHEDULE(See section 5)