The Rajasthan and Madhya Pradesh (Transfer of Territories) Act, 1959

[Act No. 47 of 1959]

[18th September, 1959.]

Contents
Title	Rajasthan and Madhya Pradesh (Transfer of Territories) Act, 1959
Sections	Particulars
1.	Short title
2.	Definitions
3.	Transfer of territories from Rajasthan to Madhya Pradesh
4.	Amendment of the First Schedule to the Constitution
5.	Amendments of Delimitation Orders
6.	Provision as to sitting members
7.	Extension of jurisdiction of Madhya Pradesh High Court
8.	Appropriation of moneys for expenditure in transferred territories under existing Appropriation Acts
9.	Assets and liabilities
10.	State Financial Corporations and State Electricity Boards
11.	Extension of laws
12.	Power to construe laws
13.	Legal proceedings
14.	Transfer of pending proceedings
15.	Effect of provisions inconsistent with other laws
16.	Power to remove difficulties
17.	Power to make rules
First Schedule	Territories Transferred from The State of Rajasthan to The State of Madhya Pradesh
Second Schedule	(See Section 5)