(1) As from the appointed day, there shall be formed a new 1 *** State to be known as the State of Madhya Pradesh comprising the following territories, namely:― (a) the territories of the existing State of Madhya Pradesh, except the districts mentioned in clause (c) of sub-section (1) of section 8; (b) the territories of the existing State of Madhya Bharat, except Sunel tappa of Bhanpura tahsil of Mandsaur district; (c) Sironj sub-division of Kotah district in the existing State of Rajasthan; (d) the territories of the existing State of Bhopal; and (e) the territories of the existing State of Vindhya Pradesh; and thereupon the said territories shall cease to form part of the existing States of Madhya Pradesh, Madhya Bharat, Rajasthan, Bhopal and Vindhya Pradesh, respectively. (2) The said Sironj sub-division shall be included in, and become part of, Bhilsa district in the new State of Madhya Pradesh.Open in Lexace · Ask the AI about this section
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