Section 9(4) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(4)[ The list finalised under sub-section (3) shall, subject to any amendment, addition, correction or modification made as a result of any appeal under Section 15 or of any revision under Section 18, as the case may be, be effective from the first day of April following the date on which it has been finalised and shall remain in force till such time as a new list has been prepared and has come into force :] [Substituted by M.P. Act No. 17 of 1966.][Provided that,-(i)[x x x]s(ii)the list finalised for the first time in relation to an urban area [x x x] [Omitted by M.P. Act No. 49 of 1976 (w.e.f. 1-4-1976).] shall take effect and be deemed to have come into force with effect from first day of April, 1966];(iii)[ the list finalised for the first time in relation to which the provisions of this Act are made applicable after the first day of April, 1970 shall take effect and come into force with effect from such date on which the provisions of this Act are made applicable to such area.] [Inserted by M.P. Act No. 3 of 1971 (w.e.f. 21-1-1971).]
