Section 77 — Amendment of Act 37 of 1956.

The Madhya Pradesh Reorganisation Act, 2000
On and from the appointed day, in section 15 of the States Reorganisation Act, 1956, in clause (b) , for the words “Uttar Pradesh and Madhya Pradesh”, the words “Uttar Pradesh, Madhya Pradesh and Chhattisgarh” shall be substituted.

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