The Madhya Pradesh Extension of Laws Act 1958

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The Madhya Pradesh Extension of Laws Act, 1958 
 
 
Content 
 Section 1 - Short title and commencement 
 Section 2 – Definitions 
 Section 3 - Extension and amendment of certain Acts 
 Section 4 - Construction of references to laws not in force in any region 
 Section 5 - Construction of references of authorities 
 Section 6 - Repeal and Savings 
 Section 7 - Power to remove difficulties 
 The Schedule 
 Appendix 
  
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The Madhya Pradesh Extension of Laws Act, 1958 
 
[Act No. 23 of 1958]  
PREAMBLE 
 
“An Act to provide for the extension of certain laws in force in some of the regions of Madhya 
Pradesh to the other regions thereof.” 
 
Be it enacted by the Madhya Pradesh Legislature in the Ninth Year of the Republic of India as 
follows:--  
Section 1 - Short title and commencement-  
(1) This Act may be called the Madhya Pradesh Extension of Laws Act, 19581.   
(2) It shall come into force on such date 2 as the State Government may, by notification in the 
Official Gazette of the State, appoint.   
Section 2 – Definitions-  
In this Act, unless there is anything repugnant in the subject or context,-- 
 
(a) "appointed day" means the date appointed under sub-section (2) of Section 1 for the coming into 
force of this Act;  
 
(b) "Bhopal region" means the territories which immediately before the 1st day of November, 
1956, were comprised in the Part 'C State of Bhopal;  
 
(c) "Madhya Bharat region" means the territories which immediately before the 1st day of 
November 1956, were comprise d in the Part 'B' State of Madhya Bharat, except Sunel Tappa of 
Bhanpura tehsil of Mandsaur district;  
 
(d) "Mahakoshal region" means the territories comprised within the districts of Jabalpur, Sagar, 
Damoh, Mandla, Hoshangabad, Narsimhapur, Chhindwara, Seoni,  Betul, Nimar, Raipur, Bilaspur, 
Durg, Bastar, Surguja, Raigarh and Balaghat;  
 
(e) "region" means the Mahakoshal region, the Madhya Bharat region, the Vindhya Pradesh 
region, the Bhopal region or the Sironj region;  
 
(f) "Sironj region" means the area comprised in the Sironj sub -division of the Bhilsa district on the 
1st day of November, 1956;  
 
 1 Received the assent of the President on the 27 -8-1958; assent first published in the Madhya Pradesh Gazette on 1 -9-
1958.   
2 The Act came into force on the 1 -1-1950, vide Govt. of M.P. Law Department Notification No. 41772 -XXI-A (Dr.), 
dated 31-12-1958, published in Madhya Pradesh Gazette, Extraordinary, dated the 1-1-1959.  
3 
 
 
 
(g) "Vindhya Pradesh region" means the territories which immediately before the 1st  
day of November 1956, were comprised in the Part 'C' State of Vindhya Pradesh.  
Section 3 - Extension and amendment of certain Acts- 
 
(1) The Acts specified in Part A of the Schedule and as in force in the Mahakoshal 
region immediately before the appointed day, are hereby extended to, and shall, as 
from the appointed day, be in force, in all the other regions of the State.  
 
(2) The Acts specified in Part B of the Schedule and as in force in the Madhya Bharat 
region immediately before the appointed day, are hereby extended to, and shall, as 
from the appointed day, be in force, in all the other regions of the State.  
 
(3) The Acts extended by sub -section (1) and (2) shall, in their application to the 
whole of Madhya Pradesh, be amended in the manner and to the extent specified in 
the Schedule.  
 
(4) Without prejudice to the provisions of sub -section (3) wherever in the long title, 
preamble or short title of any of the Acts extended by sub-section (1) or sub-section  
 
(2) any of the expressions "Central Provinces" or "Central Provinces and Berar" or 
"Madhya Bharat" occurs there shall be substituted therefore the expression "Madhya 
Pradesh".  
 
Section 4 - Construction of references to laws not in force in any region- 
 
Any reference in any Act specified in the Schedule to a law which is not in force in 
any region of the State shall, in relation to that region, be construed as a reference to 
the corresponding law, if any, in force in that region.  
Section 5 - Construction of references of authorities- 
 
(1) Any reference in any Act specified in the Schedule to any  authority not in 
existence in any other region of the State shall, in relation to that region, have 
reference to such authority as the State Government may, by notification, specify as 
the corresponding authority.  
 
(2) Any reference, by whatever form of word s, in any law for the time being in force 
in any region of the State to any authority competent at the date of the passing of that 
law to exercise any powers or discharge any functions in that region shall, where a 
corresponding new authority has been cons tituted by or under any Act now extended 
to that region, have effect as if it were a reference to that new authority.  
 
Section 6 - Repeal and Savings- 
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(1) If immediately before the appointed day, there is in force in any region of the State 
any law corresponding to any of the Acts now extended to that region, that law shall, 
save as otherwise expressly provided in the Act stand repealed :   
Provided that the repeal shall not affect,--  
 
(a) the previous operation of any law so repealed or anything duly done or suffered 
thereunder; or  
 
(b) any right, privilege, obligation or liability acquired, accrued or incurred under any 
law so repealed; or  
 
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed 
against any law so repealed; or  
 
(d) any investigation, legal proceeding or remedy in respect of any such right, 
privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;  
 
and any such investigation, legal proceeding or remedy may be instituted, continued 
or enforced, and any such penalty, forfeiture or punishment may be imposed as if this 
Act had not been passed :  
 
Provided further that, subjec t to the preceding proviso, anything done or any action 
taken (including any appointment or delegation made, notification, order, instruction 
or direction issued, rule, regulation, form, bye -law or scheme framed, certificate 
obtained, patent, permit or lic ence granted or registration effected) under any such 
law shall be deemed to have been done or taken under the corresponding provision of 
the Act as now extended to that region, and shall continue to be in force accordingly, 
unless and until superseded by anything done or any action taken under the said Act.  
 
(2) For avoidance of doubt, it is hereby declared that nothing in sub -section (1) shall 
affect the continuance in force of the Madhya Bharat Towns Improvement Act, 1956 
(2 of 1956) with respect to the towns of Gwalior, Indore, Ratlam, Ujjain and 
Neemuch.  
 
Section 7 - Power to remove difficulties- 
 
(1) If in consequence of anything contained in this Act, any difficulty arises in giving 
effect to the provisions of any Act specified in the Schedule, the State Government 
may, by order notified in the Official Gazette,  make such provision or give such 
directions as appear to be necessary for the removal of the difficulty.  
 
(2) In particular, and without prejudice to the generality of the foregoing power, any 
such notified order may--  
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(a) specify the corresponding authorities within the meaning of Section 5;  
 
(b) provide for the transfer of any matter pending before any court, tribunal or other 
authority, immediately before the appointed day, to any corresponding court, tribunal 
or other authority for disposal;  
 
(c) specify the areas or circumstances in which, or the extent to which or the 
conditions subject to which, anything done or any action taken (including any of the 
matters specified in the second proviso to Section 6) under any law repeale d by that 
section shall be recognised or given effect to under the corresponding provision of the 
Act as now extended.  
 
 
THE SCHEDULE  
PART A  
[See Section 3(1)] 
 
1. The Indian Tolls Act, 1851 (VIII of 1851) 
Section I-A.-   
For Section 1-A substitute the following, namely :--   
" 1-A. It extends to and shall be in force in the whole of Madhya Pradesh."   
2. The Police Act, 1861 (V of 1861   
3. The Public Gambling Act, 1867 (III of 1867)   
Section 2- 
 
For "within the Mahakoshal region" substitute "within the 
State." 4. The Cattle Trespass Act, 1871 (I of 1871) 
 
Section 1. In sub -section (2), after "in Part 'B' States" add "other than the Madhya 
Bharat and Sironj regions of the State of Madhya Pradesh".  
Section 31.-  
To clause (a) add the following proviso, namely :-- 
 
"Provided that if in any area of the functions of the State Government or the 
Magistrate of the district under this Act, were immediately before the commencement 
of the Madhya Pradesh Extension of Laws Act, 1958 (23  of 1958), being performed 
by a local authority, then on such commencement all such functions shall be deemed 
to have been transferred to such local authority under this section." 
 
5. The Northern India Ferries Act, 1878 (XVII of 1878) 
Section 1- 
6 
 
 
 
(1) In the second paragraph for "Mahakoshal region" substitute "Madhya Pradesh".   
(2) for the third paragraph, substitute--  
 
"It shall be in force in all such territories in which it was in force immediately before 
the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958) 
and shall come into force on the commencement of the said Act, in all such regions of 
Madhya Pradesh in which it was not in force before such commencement." 
 
Section 7-A.-  
For "in the Mahakoshal region" substitute "in the State". 
 
6. The Legal Practitioners Act, 1879 (XVIII of 
1879) Section 1-   
After the third paragraph insert the following paragraph, namely :--  
 
"The rest of this Act also extends to the territories in the Madhya Bharat, Vindhya 
Pradesh, Bhopal and Sironj regions of the State of Madhya Pradesh".   
7. The Vaccination Act, 1880 (XIII of 1880)   
Section 1.-  
For " Mahakoshal region" substitute "Madhya Pradesh". 
 
8. The Indian Easements Act, 1882 (V of 1882) 
Section 1-   
For "Mahakoshal region" substitute "Madhya Pradesh".  
 
9. The Land Improvement Loans Act, 1883 (XIX of 1883) 
Section 1-  
 
(1) In sub -section (2), after "Part 'B' States" add "other than the Madhya Bharat and 
Sironj regions of the State of Madhya Pradesh".   
(2) After sub-section (2) insert--   
"(3) It shall be in force in the whole of Madhya Pradesh."   
10. The Agriculturists' Loans Act, 1884 (XI of 1884)   
Section 1- 
 
(1) In sub-section (1), after "Part 'B' States" add "other than the Madhya Bharat and 
Sironj regions of the State of Madhya Pradesh"  
 
(2) In sub-section (2), for "the Central Provinces" substitute "the Madhya Pradesh" 
11. The Suits Valuation Act, 1887 (VII of 1887)   
Section I.-  
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After "Part 'B' States" add "other than the Madhya Bharat and Sironj regions of the 
State of Madhya Pradesh."  
Section 7.- 
 
Renumber that section as sub -section (1) thereof and after sub -section (1) as so 
renumbered insert-- 
 
"(2) This Part shall be in force in the Madhya Bharat and Sironj regions of the State of 
Madhya Pradesh from the commenceme nt of the Madhya Pradesh Extension of Laws 
Act, 1958 (23 of 1958)." 
 
12. The Land Acquisition Act, 1894 (I of 1894) 
Section 1-  
 
In sub -section (2), after "Part 'B' States" add "other than the Madhya Bharat and 
Sironj regions of the State of Madhya Pradesh".   
13. The Epidemic Diseases Act, 1897 (III of 1897)   
Section 1-  
In sub-section (2), after "Part 'B' States" add "other than the Madhya Bharat and  
Sironj regions of the State of Madhya Pradesh". 
 
14. The Reformatory Schools Act, 1897 (VIII of 1897) 
Section 1.-  
 
In sub-section (3), add at the end "other than the Madhya Bharat and Sironj regions of 
the State of Madhya Pradesh."   
15. The Prisoners Act, 1900 (III of 1900)   
Section 1.- In sub-section (2), after "Part 'B' States" add "other than the Madhya  
Bharat and Sironj regions of the State of Madhya Pradesh". 
 
16. The Wild Birds and Animals Protection Act, 
1912 (VIII of 1912)  
 
Section 1. - In sub -section (2), after "Part 'B' States" add "other than the Madhya 
Bharat and Sironj regions of the State of Madhya Pradesh".   
17. The Usurious Loans Act, 1918 (X of 1918)   
Section 1- 
 
In sub-section (2), after "Part 'B' States" add "other than the Madhya Bharat and 
Sironj regions of the State of Madhya Pradesh." 
 
18. The Provincial Insolvency Act, 1920 (V of 1920) 
Section 1- 
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In sub-section (2), after "Part 'B' States" add "other than the Madhya Bharat and 
Sironj regions of the State of Madhya Pradesh." 
 
19. The Cotton Ginning and Pressing Factories Act, 1925 
(XII of 1925) 
 
20. The Indian Forest Act, 1927 (XVI of 1927) 
Section 1-  
 
In sub-section (2), add at the end "other than the Madhya Bharat and Sironj regions of 
the State of Madhya Pradesh."   
(2) In sub-section (3), add--  
 
"It also applies to the territories comprised in the Madhaya Bharat, Vindhya Pradesh, 
Bhopal and Sironj regions of the State of Madhya Pradesh".   
21. The Central Provinces Excise Act, 1915 (II of 1915)  
 
Throughout the Act for "Mahakoshal region" substitute 
"State". Section 1-  
For sub-section (2), substitute-- 
 
"(2) It extends to and shall be in force in the whole of Madhya Pradesh." Section 8 -
After clause (b), add-- 
 
"(c) make suitable provisions for the effective control of Mahua (Bassia Latifolia and 
Bassia Longifolia) or any other base which is or which can be utilised for the 
manufacture of liquor."  
Section 13.- 
 
In the second proviso, omit "in merged territories". 
Section 22- 
 
(1) In sub -clause (1), for "any person" substitute "any woman or any male pe rson" 
and for "fourteen" substitute "eighteen".   
(2) Omit sub-sections (2) and (3).   
Section 23.- 
 
For "fourteen" substitute "eighteen". 
Section 25.- 
 
In clause (i) of sub -section (3), omit "or on any article which has been imported into 
any part other than the Mahakoshal region of Madhya Pradesh as formed by the 
provisions of Part II of the States Reorganisation Act, 1956 (37 of 1956), and on 
9 
 
 
 
which a duty has already been paid on such importation under any corresponding law 
in force in that part".  
Section 27-A.- 
 
In sub-section (2), omit item 
(c). Omit Section 33-A.  
Section 34.-  
After the proviso, insert : 
 
"Provided further that when any person is convicted under this section of any offence 
committed in respect of manufacture, possession, or sale of any liquor, he shall be 
punishable for every such offence with imprisonment for a term which may extend to 
six months and with fine which may extend to one thousand rupees." 
 
Section 38.- 
 
In clause (c) of sub-section (1), omit "reputed". 
Section 48.- 
 
In clause (a) of sub -section (1), after "as the case may be" and before "and" insert "or 
may impose as a penalty a sum not exceeding two hundred rupees and may order the 
confiscation of articles which are seized." 
 
Section 59.-  
For sub-section (1), substitute-- 
 
"(1) All offences punishable under this Act shall be bailable within the meaning of the 
Code of Criminal Procedure, 1898 (V of 1898)."  
Section 62-  
After clause (d) of sub-section (2), insert the following, namely :-- 
 
"(d-1) regulating the import, export, transport, collection, possession, supply, storage 
or sale of mahua flowers, prescribing licences and permit therefor, throughout the 
State or in any specified area or for any specified period." 
 
22. The Central Provinces Borstal Act, 1928 (IX of 1928) 
Section 1-  
For sub-sections (2) and (3), substitute the following, namely :-- 
 
"(2) It extends to and shall be in force in the whole of Madhya 
Pradesh." Section 4- 
 
For "Mahakoshal region" substitute 
"State". Section 27.- 
10 
 
 
 
In item (a), omit "or" occurring for the third time and omit item (b).  
Section 33. -  
In clause (2), omit "except States". 
 
23. The Central Provinces Children Act, 1928 (X of 
1928) Section 1-  
 
In sub-section (2), for "Mahakoshal region" substitute "Madhya Pradesh." 
Section 3.-   
For "Mahakoshal region" substitute "Madhya Pradesh".   
24. The Central Provinces Opium Smoking Act, 1929  
 
(IV of 1929) 
Section 1.-  
For sub-section (2) and (3), substitute the following, namely :-- 
 
" (2) it extends to and shall be in force in the whole of Madhya 
Pradesh." Section 8-A.-  
For "merged territories" substitute "State". 
 
25. The Central Provinces Juvenile Smoking Act, 1929 
(VIII of 1929)   
Section 2.-  
 
For sub-section (2), substitute the following, namely :-
- "(2) It extends to the whole of Madhya Pradesh." 
Section 5.-  
 
For "Lambardar, mukaddam" substitute "Patel" and for wards beginning with 
"Member of a Municipal Committee" and ending with "member of a Village 
Panchayat", substitute "Member of any local authority."   
26. Central Provinces Irrigation Act, 1931 (III of 1931)   
Section 1-  
For sub-sections (2) and (3), substitute-- 
 
"(2) It extends to and shall be in force in the whole of Madhya 
Pradesh." Section 6.- 
 
At the end, substitute a comma for the full stop and insert,-- "and includes a private 
water-course." 
 
After Section 6, insert-- "6-
A. Private water-course.-- 
11 
 
 
 
Private water-course' means a watercourse constructed at the cost of a permanent 
holder."  
Section 14.- 
 
For Section 14, substitute-- 
"14. Permanent holder.-- 
 
In the table set out below the person specified in the second column shall be deemed 
to be the permanent holder of land held by him as specified in the first column:-- 
TABLE  
 
(1) Mahakoshal region 
   
   
 
    
 
 Land held as a Bhumiswami  The Bhumiswami 
 
    
 
 Land held as a Bhumidhari  The Bhumidhari 
 
    
 
 (2) Madhya Bharat Region   
 
    
 
 Land held as a Pakka tenant  The Pakka tenant. 
 
    
 
 Land held as a concessional holder  The concessional holder. 
 
    
 
 (3) Vindhya Pradesh Region   
 
    
 
 Land held as a Pachpan Paintalis  The Pachpan Paintalis tenant. 
 
    
 
 tenant   
 
    
 
 Land held as a Pattedar tenant  The Pattedar tenant. 
 
    
 
 Land held as a grove holder  The grove holder. 
 
    
 
 Land held as the holder of a tank  The tank holder. 
 
    
 
 (4) Bhopal region   
 
    
 
 Land held as an occupant  The occupant 
 
    
 
 Land held as a Shikmi of Khudkast  The holder of Shikmi. 
 
    
 
 
for more than one year 
   
   
 
    
 
 Land held by the grantee of  The grantee of Khudkast. 
 
    
 
 Khudkast   
 
    
 
 (5) Sironj Region   
 
    
 
 Land held as a Khateder tenant  The Khatedar tenant. 
 
    
 
 Land held as a grove holder  The grove holder." 
 
    
 
     
After Section 18, insert--   
 
"18-A. Additional Canal Officers.--   
 
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The State Government may, by notification in the Official Gazette, appoint the Canal 
Officers of any neighbouring State to be Additional Canal Officers in any subdivision 
or circle of this State and to exercise such powers and to perform such duties under 
this Act as may be specified in the notification." 
 
Section 30.-  
After sub-section (1), insert-- 
 
"(I-A). In determining the amount of such compensation, regard shall be had to the 
diminution in the market value, at the time of awarding compensation of the property 
in respect of which compensation is claimed and where such market value is not 
ascertainable, the amount shall be reckoned at fifteen times the amount of the 
diminution of the annual net profits of such property, caused by the exercise of the 
powers conferred by this Act." 
 
After Section 89, insert--  
"89-A. Acquisition of the right of supply through an existing private water-course.-- 
 
(1) Any permanent holder of irrigable or wet land desiring to have the right of supply 
of water through a private water -course of another person passing through or by the 
side of or within easy reach of such land may apply to the Collector.  
 
(2) If the applicant undertakes to defray all costs involved in acquiring such right and 
to share the expenses made by the owner in the construction of the water -course, the 
Collector shall serve a notice on the owner to show cause why the right should not be 
granted.  
 
(3) If the owner of the water-course raises no objection, the Collector may declare the 
applicant to be the joint holder of the watercourse on such conditions as to the 
payment of cost, compensation or otherwise as may appear to him equitable.   
89-B. Construction of a private water-course.--  
 
(1) Subject to rules made under the Act, a permanent holder of irrigable or wet land in 
a village or chak may construct on his land a private water-course.  
 
(2) Every permanent holder desiring to construct a private water -course shall, before 
undertaking the construction thereof, make an application in writing to the Executive 
Engineer clearly disclosing therein the details of the proposed water -course including 
its alignment, the land which is sought to be irrigated and such other particulars as 
may be prescribed.  
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(3) On receipt of the application, the Executive Engineer shall, after making or 
causing to be made such enquiry, as he deems fit, lay down the specification for the 
construction of the private water -course and give such other directions in relation 
thereto as he may consider necessary.  
 
(4) Every private water -course shall be constructed in accordance with the 
specifications and directions given under sub-section (3).  
 
(5) No private water -course shall be used for the supply of water from a canal for 
irrigation purposes unless it has been constr ucted in accordance with the 
specifications and directions given under sub-section (3).   
89-C. Occasional supply of water thought private water- course.--  
 
(1) Any permanent holder or occupier in a wet or irrigable area may apply to the 
Executive Engineer for supply of water from a canal.  
 
(2) If it appears expedient that such supply should be given and that it should be 
conveyed through an existing private water -course, the Executive Engineer shall give 
notice to owner of the water -course to show cause on a day not more than 14 days 
from the date of such notice why the said supply should not be so conveyed.  
 
(3) On the day fixed, the Executive Engineer shall after hearing the owner if present 
and making such enquiry, as he thinks fit, determine whether and on what conditions 
the said supply should be conveyed through the water-course.  
 
(4) Any person aggrieved by the decision of the Executive Engineer under sub-section 
(3), may before the expiry of thirty days from such decision, prefer an appeal to the 
Superintending Engineer and subject to the result  of such appeal, if any, the decision 
of the Executive Engineer shall be final.  
 
(5) Such applicant shall not be entitled to use the water -course until he has paid the 
cost of any alteration of the water -course required to making the supply available 
through it and such charges for use of the water -course as the Executive Engineer 
may determine.  
 
(6) The applicant shall also be liable to maintain the water-course so long as he uses   
it.   
89-D. Obligation of person owning or using private water- course.--   
(1) Every permanent holder owning or using private water-course, shall--  
 
(a) construct and maintain to the satisfaction of the Executive Engineer all works 
which, in the opinion of the Executive Engineer, are required for the passage of water  
14 
 
 
 
or traffic across the aforesaid private water -course or of water -course existing 
previous to its construction and of drainage intercepted by such private water -course, 
and for affording proper communication across it for the convenience of the 
neighbouring lands; 
 
(b) maintain the water -course in proper repair so long as it i s in an area under an 
agreement or in a compulsorily assessed area; and   
(c) allow its use in the manner and to the extent provided by Section 89-C.  
 
(2) If at any time the Executive Engineer considers in respect of a water -course 
referred to in sub-section (1) that the works mentioned in clause(a) of that sub -section 
have not been constructed or maintained or that the water -course is not in proper 
repair as required by clause (b) thereof-- 
 
(a) he may, by a notice served upon the persons liable under sub -section (1), require 
that the construction or repairs be made to his satisfaction on or before a specified 
date; and  
 
(b) if the construction or repairs are not made to his satisfaction by such date he may 
stop the supply of water to the water-course; or  
 
(c) he may cause the construction and repairs to be made and may collect a sum not 
exceeding twice the cost thereof from the permanent holder owning or using the 
water-course in proportion to the areas held by them in the land which is ordinarily 
irrigated through the water-course.  
 
89-E. Application of Sections 89-A to 89-D.--  
 
Provisions of Sections 89-A, 89-B, 89-C and 89-D shall, in the first instance, apply to 
the Madhya Bharat and the Vindhya Pradesh regions, and the State Government may, 
from time to t ime, by notification extend their application to such other areas as it 
may deem fit."  
 
Section 91.-   
After clause (d), insert--  
 
"(e) the circumstances in which and the conditions subject to which applications 
under Section 89-B may be made."  
 
27. The Indian Tolls (Central Provinces Amendment) Act, 
1932 (VIII of 1932)   
Section I.-   
In sub-section (2), for "Mahakoshal region" substitute "Madhya Pradesh".  
15 
 
 
 
28. The Central Provinces and Berar Local Fund Audit Act, 1933 (IX of 1933)   
Section 1.-   
For sub-section (ii), substitute--  
 
"(ii) It extends to and shall be in force in the whole of Madhya Pradesh." 
Section 4.-   
(1) For "president or chairman" substitute "president, chairman or sarpanch".  
 
(2) For "by the State Government" substitute "or at such other time as that State 
Government may direct".   
Section 5.-  
 
In clause (c) of sub -section (1) after "chairman" insert 
"sarpanch". Section 13-  
 
After "preferred" occurring for the second time, in sert-- "shall be paid within three 
months of the date of the certificate or order, as the case may be, and if not so paid."   
29. The Central Provinces Money-Lenders Act, 1934  
 
(XIII of 1934) 
Section 1-  
For sub-sections (2) and (3), substitute the following, namely :-- 
 
"(2) It extends to and shall be in force in the whole of Madhya 
Pradesh." Section 2- 
 
In clause (ix) omit "or the same Act as applied to 
Berar". Section 11-A.- 
 
In sub-section (2), omit "or the same Act as applied to 
Berar." Section 11-H.- 
 
For "Mahakoshal region" substitute "Madhya Pradesh". 
Section 11-J.-  
Omit "or the Berar Land Revenue Code, 1928".  
Section 13.- 
 
In the Explanation, omit "and the same Act as applied to Berar." 
30. The Central Provinces Cattle Diseases Act, 1934 
 
(XVI of 1934) 
Section 1.-  
For sub-section (2), substitute-- 
16 
 
 
 
"(2) This Act, except Chapters I and II, extends to and shall be in force in the whole 
of Madhya Pradesh. Chapters I and II shall be in force in such area in which 
immediately before th e commencement of the Madhya Pradesh Extension of Laws 
Act, 1958 (23 of 1958), they were in force in the Mahakoshal region and shall, on 
such commencement extend to and be in force in the areas in which the like 
provisions of the corresponding law were in force in the Madhya Bharat and Vindhya 
Pradesh regions. 
 
(3) Sections 3 to 9 shall extend to such other areas of the State and come into force on 
such dates as the State Government may, by notification in the Official Gazette, 
direct." 
 
31. The Central Provinces Games Act, 1935 (XV of 
1935) Section 1-   
For sub-section (2), substitute--  
 
"(2) It extends to and shall be in force in the whole of Madhya Pradesh and shall 
apply to the birds and animals which are specified in the Schedule when in  their wild 
state."   
32. The Central Provinces Probation of Offenders Act, 1936   
(I of 1936)  
Section 1- 
 
(i) For sub-section (2), substitute the following, namely :-- 
" (2) It extends to the whole of Madhya Pradesh.  
 
(2-A) 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 Extension of Laws 
Act, 1958 (23 of 1958), and may be brought into force in such other areas and on such 
dates as the State Government may, by notification in the Official Gazette, direct."  
 
(ii) In sub-section (3), for "Mahakoshal region" substitute "Madhya Pradesh".  
 
33. The Central Provinces Adjustment and Liquidation of Industrial Workers Debt 
Act, 1936 (V of 1936)  
Section 1- 
 
(1) For sub-section (2), substitute the following, namely : -
- "(2) It extends to the whole of Madhya Pradesh."   
(2) For sub-section (3), substitute the following, namely :--  
17 
 
 
 
"(3) This section shall come into force at once and  the remaining provisions shall be 
in force in all such local areas of Madhya Pradesh in which they were in force 
immediately before the commencement of the Madhya Pradesh Extension of Laws 
Act, 1958 (23 of 1958) and may be brought into force in any other local area on such 
date as the State Government may, by notification in the Official Gazette, direct." 
 
34. The Central Provinces Highway Act, 1936 (XXXIV of 
1936) Section 1.-   
For sub-sections (2) and (3), substitute the following, namely :--  
 
"(2) It extends to and shall be in force in the whole of Madhya 
Pradesh." Section 2.-   
For clause (b), substitute the following, namely :--  
 
"(b) 'local authority' means a Municipal Corporation, Municipal Committee, Notified 
Area Committee, Town Committe e, District Board, Janapada Sabha, Mandal 
Panchayat, Gram Sabha, Gram Panchayat, Village Panchayat, or other authority 
legally entitled to or entrusted by the Government, with the control or management of 
a municipal or local fund; and includes any authori ty deemed to be a local authority 
under any enactment."  
 
35. The Central Provinces Agricultural Pest and Diseases Act, 1936 (XXXV of 
1936) Section 1-   
For sub-section (2), substitute--   
"(2) It extends to the whole of Madhya Pradesh."  
 
 
36. The Central Provinces Co-operative Land Mortgage Banks Act, 1937 (I of 1937) 
Section 1.- (1) In sub-section (2), for " Mahakoshal region" substitute "Madhya 
Pradesh".  
 
(2) For sub-section (3), substitute--  
 
"(3) The provisions of this Act, except Chapter VI, shall be in force in the 
Mahakoshal region and shall come into force in any other region of the State on such 
date as the State Government may, by notification in the Official Gazette, appoint."   
Section 44-  
 
For "the Mahakoshal region" substitute "the State" and for "the Mahakoshal Co -
operative Bank, Limited" substitute "the Madhya Pradesh Co -operative Bank, 
Limited."  
18 
 
 
 
Section 45.-  
For  "  Mahakoshal  Central  Land  Mortgage  Bank,  Limited"  substitute  "Madhya  
Pradesh Central Land Mortgage Bank, Limited." 
 
37. The Central Provinces and Berar Famine Relief Fund Act, 1937 (III of 
1937) Section 1-   
For sub-sections (2) and (3), substitute--   
"(2) It extends to and shall be in force in the whole of Madhya Pradesh."  
 
Section 3- (1) For "this Act" substitute "the Madhya Pradesh Extension of Laws Act, 
1958 (23 of 1958)."  
 
(2) For "Mahakoshal region" substitute "Madhya Pradesh". 
Section 4.-   
For Section 4, substitute--   
"4. Investment in the securities of the Central Government.--  
 
(1) The State Government shall, on the commencement of the Madhya Pradesh 
Extension of Laws Act, 1958 (23 of 1958), invest a sum of forty lakhs of rupees in the 
securities of the Central Government in the name of the Secretary to the Government 
of Madhya Pradesh, Finance Department.  
 
(2) Such sum as may fall to the share of this State under Section 80 of the States 
Reorganisation Act, 1956 (37 of 1956) from and ou t of the investments made by the 
pre-Reorganisation State of Madhya Pradesh in the Famine Relief Fund of that State 
shall also be reinvested in the manner provided for in sub-section (1) and shall until so 
reinvested be taken into account for purposes of d etermining the balance under 
Section 7."  
 
Section 5.-   
(1) For "Mahakoshal region " substitute "Madhya Pradesh".  
 
(2) For "forty-five" substitute "seventy-five". 
Section 7-   
(1) For "forty-five" substitute "seventy-five".   
(2) For "four" occurring twice substitute "seven".   
38. The Central Provinces Protection of Debtors Act, 1937   
(IV of 1937)  
Section 1.-  
For sub-sections (2) and (3), substitute the following, namely :-- 
19 
 
 
 
"(2) It extends to and shall be in force in the whole of Madhya Pradesh." 39. The 
Central Provinces Recognised Examination Act, 1937 
 
(X of 1937) 
Section 1-  
For sub-sections (2) and (3), substitute-- 
 
"(2) It extends to and shall be in force in the whole of Madhya Pradesh." 
SCHEDULE.-- 
 
For the Schedule substitute the following, namely :-
- "THE SCHEDULE  
(See Section 2) 
 
1. High School and Intermediate Examinations of the Mahakoshal, Madhya Bharat 
and Ajmer Boards of Secondary Education.   
2. A University Examination.   
3. Cambridge Examination conducted by the Cambridge University Syndicate.   
4. Short hand and Type-writing Examinations.   
5. Vernacular Middle Examinations.   
6. Normal School Certificate Examinations.   
7. National Cadet Corps and Auxiliary Cadet Corps Examinations.   
8. Industrial Schools Test Trade Course Certificate Examination.   
9. Physical Training Certificate Examination.  
 
10. Examinations conducted by the Prayag Mahila Vidya Pitha or Hindi Sahitya 
Sammelan, Prayag.  
 
11. Examinations conducted by the Registrar of Departmental Examinations, 
Education Department."  
 
40. The Central Provinces Prohibition Act, 1938 (VII of 1938) 
Throughout the Act, for "Mahakoshal region" substitute 
"State". Section 1.-   
For sub-section (2), substitute--   
"(2) It extends to the whole of Madhya Pradesh."   
(2) After clause (i) of sub-section (3), insert--  
 
"(i-a) It shall come into force in the Bhilsa district on the date on which the Madhya 
Pradesh Extension of Laws Act, 1958 (23 of 1958) comes into force."   
Section 3.-  
20 
 
 
 
For clause (i), substitute,-- 
 
"(i) 'local body' means any Municipal Corporation, Municipal Committee, Notified 
Area Committee, Town Committee, District Board, Janapade Sabha, Mandal 
Panchayat, Gram Sabha, Gram Panchayat, Village Panchayat or other local authority 
legally entitled to, or entrusted by the State Government with the control or 
management or a municipal or local fund and includes any authority deemed to be a 
local authority under any enactment." 
 
Section 68.-  
Omit clause (e) of sub-section (2). 
 
41. The Central Provinces and Berar Indian Contract (Amendment) Act, 1938 (XV of 
1938)   
42. The Central Provinces and Berar Indian Bar Councils   
(Amendment) Act, 1939 (XXIV of 1939)  
Long title and preamble.-  
For "High Court of Judicature at Nagpur" substitute "High Court of Madhya Pradesh". 
 
43. The Central Provinces and Berar Regulation of Couching Act, 1944 (II of 1944) 
Section 1-   
For sub-section (2), substitute--   
"(2) It extends to and shall be in force in the whole of Madhya Pradesh."  
 
44. The Central Provinces and Berar Specified Commodities (Control) Act, 1946 (XII 
of 1946)   
Section 1.-   
For sub-section (2), for "Mahakoshal region" substitute "Madhya Pradesh".  
 
(2) In sub-section (3), after "force" insert "in the Mahakoshal region" and after "1946" 
insert "and in the other regions of the State on the date on which the Madhya Pradesh 
Extension of Laws Act, 1958 (23 of 1958) comes into force."   
Schedule.--   
Omit the first two items and in the seventh item omit "cotton-seed and."   
45. The Central Provinces and Berar Home Guards Act, 1947 (XV of 1947)   
Section 1.- 
 
For sub-sections (2) and (3), substitute the following, namely :-
- "(2) It extends to the whole of Madhya Pradesh." 
21 
 
 
 
(3) It shall be in force in the towns of Jabalpur, Sagar, Khandwa, Burhanpur, Raipur, 
Bilaspur, Chhindwara and Betul and in all such revenue districts of Madhya Pradesh 
in which this Act or any law corresponding to it w as in force immediately before the 
commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958) 
and may be brought into force in any other revenue district or part thereof on such 
date as the State Government may, by notification in the Official Gazette, appoint." 
 
Section 4.- 
 
In sub-section (2) for "Mahakoshal region" substitute "Madhya Pradesh". 
Section 14- 
 
In clause (b) of sub-section (2), for "Mahakoshal region" substitute "Madhya 
Pradesh". 
 
46. The Central Provinces and Berar Special Police Establishment Act, 1947 (XVII of 
1947)   
Section 1-   
For sub-sections (2) and (3), substitute the following, namely   
"(2) It extends to and shall be in force in the whole of Madhya Pradesh."  
 
47. The Central Provinces and Berar Prohibition of Objectionable Advertisements 
Act, 1947 (XXVIII of 1947)   
Section 1.-   
For sub-sections (2) and (3), substitute the following, namely :--   
"(2) It extends to and shall be in force in the whole of Madhya Pradesh."  
 
48. The Central Provinces and Berar Refugees Registration and Movement Act, 1947 
(XXIX of 1947)   
Section 1.-   
For sub-sections (2) and (3), substitute the following, namely :--  
 
"(2) It extends to and shall be in force in the whole of Madhya 
Pradesh." Section 2-  
 
In clause (a) for "the Mahakoshal region" substitute "this 
State". Section 3.-  
 
For "the Mahakoshal region" occurring twice substitute "this 
State." Section 6-   
For "the Mahakoshal region" substitute "Madhya Pradesh."   
49. The Central Provinces and Berar Cotton (Statistics) Act, 1947 (XL of 1947)  
22 
 
 
 
Section 1-  
For sub-sections (2) and (3), substitute-- 
 
"(2) It extends of and shall be in force in the whole of Madhya Pradesh." 
Section 2-  
For clause (b), substitute-- 
 
"(b) 'Director' means the Director of Industries and includes any officer appointed by 
the State Government to perform any of the functions of the Director under this Act." 
 
50. The Central P rovinces and Berar Land Survey Act, 1947 (XLII of 
1947) Section 1-   
For sub-sections (2) and (3), substitute the following, namely:--  
 
"(2) It extends to and shall be in force in the whole of Madhya 
Pradesh." Section 2.-  
 
In sub-section (1), for "the Mahakoshal region" substitute "the State". 
Section 3.-   
Omit "or the Berar Land Revenue Code, 1928".  
 
51. The Central Provinces and Berar Agricultural Warehouse Act, 1947 (I of 
1948) Section 1.-   
(1) In sub-section (2), for "Mahakoshal region" substitute "Madhya Pradesh".   
(2) For sub-section (3) substitute--  
 
"(3) It shall be in force in the Mahakoshal region and shall come into force in any 
other regions of the State on such date as the State G overnment may, by notification 
in the Official Gazette, appoint."  
 
Section 15.-   
For "having their own warehouses" substitute--  
 
"or to warehousing corporations established under the Agricultural Produce 
(Development and Warehousing) Corporations Act, 1 956 (XXVIII of 1956), in 
relation to warehouses owned and run by such societies and corporations."  
 
52. The Central Provinces and Berar Fisheries Act, 1948 (VIII of 1948)   
Section 1.-  
For sub-section (2) substitute,--  
"(2) It extends to and shall be in force in the whole of Madhya Pradesh." 
 
(2) Omit sub-section 
(3). Section 4.- 
23 
 
 
 
For "Mahakoshal region" substitute "Madhya Pradesh". 
 
53. The Central Provinces and Berar Tuberculosis Sanatorium (Regulation of 
Buildings) Act, 1948 (XIII of 1948)   
Section 1.-   
For sub-sections (2) and (3), substitute the following, namely :--  
 
" (2) It extends to and shall be in force in the whole of Madhya  
Pradesh." Section 7-  
 
In sub-section (1), after "the sanatorium area" insert "in the Mahakoshal region" and 
add at the end "in the said region".  
 
54. The Central Provinces and Berar Regulation of Uses of Land Act, 1948 (XLVII of 
1948)   
Section 1-   
For sub-sections (2) and (3), substitute the following, namely :--   
"(2) It extends to and shall be in force in the whole of Madhya Pradesh."  
 
55. The Central Provinces and Berar Accommodation (Requisition) Act, 1948 (LXIII 
of 1948)   
Section 1.-   
For sub-section (2) substitute the following, namely :--   
"(2) It extends to and shall be in force in the whole of Madhya Pradesh."  
 
56. The Central Provinces and Berar Town Planning Act, 1948 (LXVII of 1948) 
Section 1-   
For sub-section (2), substitute the following, namely :--  
 
"(2) It shall extend to and be in force in the whole of Madhya Pradesh except the 
towns of Gwalior, Indore, Ratlam, Ujjain and Neemuch."   
After Section 63, add the following, namely :--  
 
"64. Amendment of Section 1 and the Schedule to Madhya Bharat Act No. 2 of 1956.-
-In the Madhya Bharat Town Improvement Act, 1956 (Madhya Bharat Act No. 2 of 
1956)--  
 
(i) for sub -sections (2) and (3) of Section 1, the following sub -section shall be 
substituted, namely :--  
 
"(2) It shall extend and apply to the towns specified in the Schedule annexed."; 
and (ii) In the Schedule, add the following namely:--   
"5. Neemuch."  
24 
 
 
 
57. The Central Provinces and Berer Local Authorities Census Expenses Contribution 
Act, 1949 (V of 1949)   
Section 1.-  
 
For sub-section (2) substitute the following, namely : -
- "(2) It extends to the whole of Madhya Pradesh."  
 
58. The Central Provinces and Berar Refugees Rehabilitation (Loans) Act, 1949 (XIX 
of 1949)   
Section 1.-   
For sub-section (2) substitute the following, namely :--  
 
"(2) It extends to and shall be in force in the whole of Madhya 
Pradesh." Section 2-   
In clause (h), for "Mahakoshal region" substitute "Madhya Pradesh."  
 
59. The Central Provinces and Berar Resettlement and Rehabilitation of Displaced 
Persons (Land Acquisition) Act, 1949 (XX of 1949)   
Section 1-   
For sub-section (2), substitute the following, namely :--   
"(2) It extends to and shall be in force in the whole of Madhya Pradesh."  
 
60. The Central Provinces and Berar Public Health Act, 1949 (XXXVI of 1949) 
Throughout the Act, except Section 2, for "Mahakoshal region" substitute "Madhya 
Pradesh".   
Section 2.-  
 
For Section 2, substitute,-- 
"2. Commencement.--  
 
(1) The provisions of the Act, except Chapter IX and Part III of Chapter X shall be in 
force in the whole of Madhya Pradesh.  
 
(2) The provisions of Chapter IX, to such extent as they were in force in any local 
area of the State immediately before the commencement of the Madhya Pradesh 
Extension of Laws Act, 1958 (23 of 1958), shall be in force in that area and 
Government may, from time to time, by notification in the Official Gazette, bring into 
force all or any of those provisions in any other local area of the State and may cancel 
or modify such notification.  
 
(3) (a) The provisions of Part III of Chapter X shall be in force in any local area in 
Mahakoshal region which has been or may hereafter be declared to be a municipality 
25 
 
 
 
or notified area under the Central Provinces Municipalities Act, 1922 (II of 1922), and 
shall, on the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 
of 1958) come into force in every local area of any other region of the State which has 
been or may hereafter be declared to be a municipality or a notified area under any 
corresponding law in force in that region. 
 
(b) The provisions of Part III of Chapter X shall be in force in any other local area in 
which they were in force immediately before the commencement of the Madhya 
Pradesh Extension of Laws Act, 1958 (23 of 1958), and Government may, from time 
to time, by notification in the Official Gazette, bring into force these provisions in any 
other local area of the State and may cancel or modify any such notification." 
 
Section 3.-  
(1) Omit clause (14).   
(2) For clause (21), substitute the following, namely :--  
 
"(21) 'local au thority' means any Municipal Corporation, Municipal Committee, 
Notified Area Committee, Town Committee, District Board, Janapada Sabha, Mandal 
Panchayat, Kendra Panchayat, Gram Sabha, Gram Panchayat, Village Panchayat or 
other local authority which may be entrusted by an enactment with the municipal 
administration of any local area." 
 
(3) In sub -clause (d) of clause (35), for "any Gram Panchayat" substitute "any other 
local authority".  
Section 4.- 
 
(1) In clause (i) after "Janapada Sabha" insert "or Mandal Panchayat or Town 
Committee or District Board."   
(2) For clause (k) substitute,--  
 
"(k) One member practising the Ayurvedic or the Unani Systems of Medicine to be 
elected by su

Excerpt shown. Open the full act in Lexace.

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