Section 72 — Power of Central Government to give directions.

The Madhya Pradesh Reorganisation Act, 2000
The Central Government may, give such directions to the State Government of Madhya Pradesh and the State Government of Chhattisgarh as may appear to it to be necessary for the purpose of giving effect to the foregoing provisions of this Part and the State Governments shall comply with such directions.

Official Hindi (PDF) ↗

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