Section 85 — Amendment of section 15 of Act 37 of 1956.

The Uttar 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, Uttaranchal and Madhya Pradesh" shall be substituted.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.