Section 7 in The Madhya Pradesh Reorganisation Act, 2000
7. Amendment of the Fourth Schedule to the Constitution.-
On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,-(a)entries 9 to 27 shall be renumbered as entries 10 to 28 respectively;(b)in entry 8, for the figures "16", the figures "11 " shall be substituted;(c)after entry 8, the following entry shall be inserted, namely:-"9. Chhattisgarh ........................5.".
