The Madhya Pradesh Nirsan Act, 2022

  
$a daasz www:govtpressmp.nic.in 4 
Wf Sa is fer ot aH zs. 
  
  
  
  
HUH 27] we, Awan, feats 25 SAatt 2023—He 5, Wh 1944 
  
fafa sik faut art faa 
Woe, feats 25 watt 2023 
H. 1492-31-SeR-at-(9.).seages fees at ar Frafeiad sfetran fora we fest 23 sath 2023 al 
Tees wae Ft agua wear a wat @, ween, aden at srrert & fet venfea fear oa &. 
FeAVeM th Ue H AA A AM BeMAaK, 
Way Aes, sot afaa. 
53
54 Teagen waa, feat 25 AAT 2023 
  
afar ArH. 
cat Fare. 
Heaqges saraa 
HAH ¥ WL Wo’ 
Heyes Tas atta, 2022 
[ fesias 23 Set, 2023 TUTTE Hl araHle Uret Be; srTafa | mearadeT Teraa ( sraTeeOT yA fea ey Ter, 
2023 Tl VA AN Waiigta ct 7s. | 
aafroa afePratafaat car Pret ae tq afiran. 
aa Toes 2 fread av Ff aeagee faur—tea gro Prafafad eo 8 ae sifePrafia 1 :— 
g. Se afutras ar Sferd a seam Freee aiferfta, 2022 ©. 
2. Faget F fafafer afufafafeat ar see ata area 4 afela ai ag Sh aH Weg Freer 
fara sia &. 
3, sa aifufras gre feet afatrafafa & face 4, feat aa afufratta a, frat ffad 
afurratafa ary at me @, aftafea aaa fide ai ag ¢, wera vet Tem; 
aik ae afutran, wi 3 ate ar ped ve feet ara at fafersraa, afafiersra, sera at oO 
aad 8 at afsts, siqya at sand fat after, em, Sead a ahead a sah Pay A feel Svan 
aq aad a fret a, wie, area, ofa, ca a HiT at see feet frffed a sated a oe 4A 
a aged feet afagfd a agora A fae me feet wrt ar ora ah aged We, Wa Tel Sem; 
ait ae ofufran fate & feet fasta ao free ao eenfad afiranita, siftesa & eo A or aged 
1, usta a ia a fae ver, ele, farrier, fide, ge, ye a frafad Ba aM & eld Fu 
of goa ae sre fie ae wae: fret Ut sifafrafafa gra, si fe uae, frefad at aye, set a 
saa fect Of A afige fren va é a Aaa TA e; 
ai sa afutan gr feet afattafifa & free a feat sifrarita, ye, ele, afaca, after, 
ze, fsofier, Per, oe, ye, vole, vine a ar fawa a ara am, oh oa fae a wae Ae 
@, WA: vada a yerads vel er. 
aagat 
(ant 2 chaz) 
Treat 
  
ay 
(8) 
BRR 
RBws 
RRGe 
RXGo 
RSE 
wip afer aA . fre at dn 
(2) (2) (%) 
g HAIN eee We, ARI 
SE Fea Wyae aera stata, 2e%e 
Qo Heqyer sa wes Bera sfefqay, eye 
Rg Hee sya-wW srry, xg 
Rg Heqme Ty, (Paar) afafraa, 230 44aa24
AeAgeN UST, feateh 25 Waa 2023 54 (1) 
  
  
  
aoe, feat 25 saat 2023 
WH. 1492-31-S4hIS-3-(F1.).— I & Sa H srpase 348 h UUs (3) H sae A, Hea Pee Alaa, 
2022 (HA 4 FA 2023) Hl sist sryare were & wile B wage yaa feat aa zs. 
FAI A WI ch AA A AM SeWMAaK, 
WaT Bear, sy aaa. 
MADHYA PRADESH ACT 
No. 4 or 2023 
THE MADHYA PRADESH NIRSAN ADHINIYAM, 2022 
[Received the assent of the Governor on the 23rd January, 2023. assent first published in the “Madhya Pradesh 
Gazette (Extra-ordinary)’’, dated the 25th January, 2023.] 
An Act to repeal certain enactments. 
Be it enacted by the Madhya Pradesh Legislature in the seventy-third year of the Republic 
of India as follows :— 
1. This Act may be called the Madhya Pradesh Nirsan Adhiniyam, 2022. Short title 
2. The enactments specified in the Schedule are hereby repealed to the extent mentioned Repeal of certain 
in the fourth column thereof. enactments. 
3. The repeal by this Act of any enactment shall not affect any other enactment in which _ Savings. 
the repealed enactment has been applied, incorporated or referred to; 
and this Act shall not affect the validity invalidity, effect or consequences of anything already 
done or suffered, or any right, title, obligation or liability already acquired, accrued 
or incurred; or any remedy or proceeding in respect thereof, or any release or 
discharge of or from any debt, penalty, obligation, liability, claim or demand, or any 
indemnity already granted, or the proof of any past act or thing; 
nor shall this Act affect any principle or rule of law, or established jurisdiction, form or 
course of pleading, practice or procedure, or existing usage, custom, privilege, 
restriction, exemption, office or appointment, notwithstanding that the same 
respectively may have been in any manner affirmed or recognized or derived by, 
in or from any enactment hereby repealed, 
nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, 
custom, liability; right, title, privilege, restriction, exemption, usage, practice, 
procedure or other matter or thing not now existing or in force. 
THE SCHEDULE 
[See Section 2] 
  
  
REPEALS 
Year No. Short title Extent of repeal 
(1) (2) (3) (4) 
1928 9 The Madhya Pradesh Borstal Act, [928 The whole 
1949 46 The Madhya Bharat Small Cause Courts Act. 1949 The whole 
1958 20 The Madhya Pradesh State Aid to Industries Act, 1958 The whole 
[960 21 The Madhya Pradesh Horse Sickness Act. 1960 The whole 
1976 21 The Madhya Pradesh Pashu (Niyantran) Adhiniyam, 1976 The whole 
Fee, RP ET den ore TH, aeTTeT sro eels APT AR UeTS, Ager A yfea ae GRA —2023

‹ Prev All Madhya Pradesh acts Next ›