Preamble
Madhya Pradesh Sarvajanik Sthan (Dharmik Bhawan Evam Gatividhiyon ka Viniyaman) Sanshodhan Adhiniyam, 20131
| [Madhya Pradesh Act 35 of 2013] | [7th September, 2013] |
An Act to amend the Madhya Pradesh Sarvajanik Sthan (Dharmik Bhawan Evam Gatividhiyon Ka Viniyaman) Adhiniyam, 2001
Be it enacted by the Madhya Pradesh Legislature in the sixty-fourth year of the Republic of India as follows-
Section 1. Short title
1. Short title.- This Act may be called the Madhya Pradesh Sarvajanik Sthan (Dharmik Bhawan Evam Gatividhiyon ka Viniyaman) Sanshodhan Adhiniyam, 2013.
Section 2. Amendment of Section 3
2. Amendment of Section 3.- In Section 3 of the Madhya Pradesh Sarvajanik Sthan (Dharmik Bhawan Evam Gatividhiyon ka Viniyaman) Adhiniyam, 2001 (No. 29 of 2001)(hereinafter referred to as the principal Act), for sub-section (1), the following sub-section shall be substituted, namely-
"(1) Except those structures which have been erected before 29th September, 2009 and which are eligible for in situ regularisation in such manner as may be prescribed by the State Government, no person shall use any public place-
(a) as a permanent religious place; or
(b) save with the previous written permission of the Collector, obtained in the prescribed manner, as a temporary religious place.".
Section 3. Amendment of Section 13
3. Amendment of Section 13.- In Section 13 of the principal Act, in sub-section (2), for clause (a), the following clause shall be substituted, namely-
"(a) the manner in which religious structures are eligible for in situ regularisation under Section 3 and the manner of obtaining permission under clause (b) of sub-section (1) of Section 3;".