(1) The Madhya Pradesh Reclamation of Lands (Extension to Bhopal Region) Ordinance, 1956 (VII of 1956) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the said Ordinance, shall be deemed to have been done or taken under this Act as if this Act were in force on the day on which such thing was done or action was taken.
THE SCHEDULE
(See section 3)
Amendments of the Central Provinces Reclamation of Lands (Eradication of Kans) Act, 1948 (Act No. XVII of 1948).
1. Throughout the Act, for the words Kans area , wherever they occur, the words reclamation area shall be deemed to be substituted.
2. section 2. In section 2, for clauses (a) and (b), the following clauses shall be deemed to be substituted, namely:
(a) Eradicating operations means
(i) such operations as are considered necessary by the Reclamation Officer for eradication of Kans from reclamation area; or
(ii) such operations for the eradication of Kans as may be performed by the Reclamation Officer in any land at the request of the person having interest in the land; or
(iii) such operations as the Reclamation Officer considers necessary on any land with a view to check the spread of Kans into the adjoining area;
(b) Kans means a kind of weed known as Saccharum Spontaneum and includes such bushes and shrubs on any land as hinder the cultivation thereof in a proper and efficient manner.
3. section 6. In sub-section (2) of section 6, for the words comprised in the Kans area the words on which eradication operations have been carried on shall be deemed to be substituted.
4. sections 7 and 9. In sections 7 and 9, for the words Deputy Commissioner wherever they occur, the word Collector shall be deemed to be substituted.