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Union of India - Section
Section 1 in Central Provinces Laws Act, 1875
1. Short title.-
This Act may be called the Central Provinces Laws Act, 1875:Local extent.- It extends to the territories now under the administration of the state Government of the Central Provinces;Commencement.- And it shall come into force on the passing thereof.| Madhya Pradesh.-Mahakoshal in its application to the Mahakoshal region of the State of Madhya Pradesh, in Section I. for the words beginning with "It extends" and ending with the words "Central Provinces" substitute the words "It extends to the whole of the Mahakoshal region".Note.-"Mahakoshal region" means the territories comprised within the districts of Jabalpur, Sagar. Damoh, Mandla. Hoshangahad, Narsimhpur, Chhindwara, Sconi. Betul, Nimar, Raipur, Bilaspur, Durg. Bastar, Surguja. Raigarh and Balaghat of the State of Madhya Pradesh. M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956.Maharashtra.-Vidarhha-In its application to the Vidarbha region of the State of Maharashtra, in Section 1, for the words "State Government of the Central Provinces", substitute the words "State Government of the area comprised within the district of Nagpur, Wardha, Chanda and Bhandara".-The Bombay (Vidarbha Region) Adaptation of Laws (State and Concurrent Subjects) Order, 1956. |