Section 1(3) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(3)[ This section shall come into force at once and the remainder of the Act shall come into force on such date as the Government may, by notification in the Government Gazette appoint in this behalf and different dates may be appointed for different parts of the Jammu and Kashmir State.] [Enforced in the Tehsils of Kulgam and Baramulla w.e.f. 1-1-1968 by SRO No. 410 dated 26-11-1968.]
