Section 1(3) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(3)It shall come into force on such [date] [12th June, 1957, see Notification No. S.R.O. 1931, dated 10th June, 1957, Gazette of India, Extra-ordinary, Pt. II, See. 3, p. 1967.] as the Central Government may, by notification in the Official Gazette, appoint.
