Section 2(2) in The Maharashtra Village Panchayats Act, 1959
(2)It shall come into force on such [date] [1st day of June 1959, vide G. N., L. S. G. and P. H. D., No. VPA, 1059-P, dated 23rd May, 1959.] as the State Government may, by notification in the Official Gazette, appoint.
