Section 1 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
1. Short title, extent and commencement.
(1)This Act may be called The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh).(2)It extends to the whole of [Vindhya Pradesh Region] [Substituted, for the words 'State of Vindhya Pradesh ' by M.P.A.L.O. 1956 (w.e.f. 1-11-1956).].(3)It shall [come into force on such date] [Came into force w.e.f. 30-6-1953 vide Revenue Department Notification No. 221, dated 30-6-1953 and published in V.P. Gazette Extraordinary dated 30-6-1953.] as the State Government may, by notification in the Official Gazette, appoint.
