The Chhattisgarh Destruction of Records Law Extension Act, 1965.

The M.P. Destruction of Records Law Extension Act, 1965
MADHYA PRADESH
India
The M.P. Destruction of Records Law Extension Act,
1965
Act 21 of 1965
Published on 22 September 1965• 
Commenced on 22 September 1965• 
[This is the version of this document from 22 September 1965.]• 
[Note: The original publication document is not available and this content could not be
verified.]
• 
The M.P. Destruction of Records Law Extension Act, 1965M.P. No. 21 of 1965[Dated 22nd
September, 1965]Received the assent of the Governor on the 22nd September, 1965, published in
the Madhya Pradesh Gazette (Extra-ordinary) on the 27th September, 1965.An Act to provide for the
extension of the Destruction of Records Act, 1917, in force in Mahakoshal region of Madhya Pradesh
to other regions thereof.Be it enacted by the Madhya Pradesh Legislature in the Sixteenth Year of
the Republic of India as follows-
1. Short title and commencement.
(1)This Act may be called The Madhya Pradesh Destruction of Records Law Extension Act, 1965.(2)[
It shall come into force on such date as the State Government may, by notification, appoint.] [The
Act enforced with effect from 15th February, 1966 vide Notification No. 76024-1-(iv), published in
M.P. Rajpatra (Asadharan), dated 15-2-1966 at p. 591.]
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date appointed
under sub-section (2) of Section 1 for the coming into force of this Act;(b)words and expressions
used but not defined in this Act and defined in the Madhya Pradesh Extension of Laws Act, 1958 (23
of 1958), shall have the meaning assigned to them in that Act.
3. Extension and amendment of Central Act, No. V of 1917.
(1)The Destruction of Records Act, 1917 (V of 1917), as in force in the Mahakoshal region
immediately before the appointed day is, as from the appointed day, hereby extended to all the other
regions of the State.(2)The Act extended by sub-Section (1) shall, in its application to the whole of
The M.P. Destruction of Records Law Extension Act, 1965
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Madhya Pradesh, be amended in the manner and to the extent specified in the First Schedule.(3)The
Act extended by sub-Section (1) shall come into force in other regions of the State from the
appointed day.
4. Repeal.
- On and from the appointed day, the enactments specified in the Second Schedule shall stand
repealed.
5. Power to remove difficulty.
- If in consequence of anything contained in this Act, any difficulty arises in giving effect to the
provisions of the Act extended by sub-Section (1) of Section 3 the State Government may, by order
notified in the Gazette, make such provisions or give such directions as appear to it to be necessary
for the removal of the difficulty.The first Schedule[See Sub-section (2) of Section 3]The Destruction
of Records Act, 1917 (V of 1917) Section 1. After "Part B States" add "other than the Madhya Bharat
and Sironj regions of the State of Madhya Pradesh".The Second Schedule(See section 4)The Madhya
Bharat Destruction of Records Act, Samvat 2009 (32 of 1952).The Rajasthan Adaptation of Central
Laws Ordinance, 1949 (V of 1950) in its application to Sironj region so far as it relates to Destruction
of Records Act, 1917 (V of 1917).Part 'C' State (Laws) Act, 1950 (XXX of 1956) in its application to
the Vindhya Pradesh region so far as it relates to the Destruction of Records Act, 1917 (V of
1917).Merged State (Laws) Act, 1949 (LIX of 1949), in its application to the Bhopal region so far as it
relates to the Destruction of Records Act, 1917 (V of 1917).
The M.P. Destruction of Records Law Extension Act, 1965
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