Section 10(3) in The M.P. Second Extension of Laws Act, 1961
(3)It shall be in force in all such areas of Madhya Pradesh in which it was in force immediately before the commencement of the Madhya Pradesh Second Extension of Laws Act, 1961 (40 of 1961), and shall come into force in such other areas and on such dates as the State Government may, by notification, appoint and different dates may be appointed for different areas."Section 2. - Omit clause (a).Section 5. - Omit "(Suba)".
