Section 1(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)It shall come into force on such [date] [1st May, 1962, vide G.N.C. and R.D.D. No. D.C.D 6162-No. dated 26th March, 1962.] as the State Government may, by Notification in the Official Gazette, appoint.
