Section 3(1) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(1)This Act shall come into operation on such date as [the State] [These words were substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950] Government may, by notification in the Official Gazette, appoint in this behalf.[Provided that in the areas to which this Act is extended by the Bombay Rents, Hotel and Lodging House Rates Control (Gujarat Extension and Amendment) Act, 1963 (Gujarat LVII of 1963). This Act shall come into force on the date on which the Bombay Rents, Hotel and Lodging House Rates Control (Gujarat Extension and Amendment) Act, 1963 (Gujarat LVII of 1963) comes into force.] [This proviso was added by Gujarat 57 of 1963, section 4 (1)]
