Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Vilasita, Manoranjan, Amod Evam Vigyapan Kar (Sanshodhan) Adhiniyam, 2012 14 of 2012 [31 March 2012] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Amendment Of Section 3 Madhya Pradesh Vilasita, Manoranjan, Amod Evam Vigyapan Kar (Sanshodhan) Adhiniyam, 2012 14 of 2012 [31 March 2012] An Act to amend the Madhya Pradesh Vilasita, Manoranjan, Amod Evam Vigyapan Kar Adhiniyam, 2011.2 Be it enacted by the Madhya Pradesh Legislature in the Sixty-third Year of the Republic of India as follows:-- 1. Madhya Pradesh Gazette Extraordinary No. 173, dated March 31, 2012, page 346(1). 2. See [2011] 48 VST (St.) 20. 1. Short Title And Commencement :- (1) This Act may be called the Madhya Pradesh Vilasita, Manoranjan, Amod Evam Vigyapan Kar (Sanshodhan) Adhiniyam, 2012. (2) (a) The provisions of section 2 of this amending Act shall be deemed to have come into force form 1st April, 2011; (b) The remaining provisions of this amending Act shall come into force from 1st April, 2012. 2. Amendment Of Section 2 :- In section 2 of the Madhya Pradesh Vilasita, Manoranjan, Amod Evam Vigyapan Kar Adhiniyam, 2011 (No. 11 of 20112) (hereinafter referred to as the Principal Act), in sub-section (1) for clause (1), the following clause shall be substituted, namely:-- "(1) "marriage hall" includes lawn, garden a building or part of a building where accommodation or space is provided for more than one hundred persons, for any event including seminar or convention or banquet or meeting or exhibition-cum-sale;". 3. Amendment Of Section 3 :- In section 3 of the Principal Act, in sub-section (2), for the words "rupees five lacs", the words "rupees ten lacs" shall be substituted.