Section 1(3) in The M.P. Local Authorities (Electoral Offences) Act, 1964
(3)[ It shall come into force on such date, as the State Government may, by notification, appoint.] [The Act came into force with effect from 1-11-1964. vide Notification No. 300/XVIII-U-11/64 dated 28-10-1964, published in the Madhya Pradesh Gazette, dated 30-10-1964, Part II at p. 1315.]
