Section 1(2) in Bihar and Orissa Public Demands Recovery Act, 1914
(2)[It shall come into force on such date] [The Act came into force from the 1st November, 1914, under Government Notification No. 7510 VIC-6-R, dated the 5th October, 1914, published in the Bihar and Orissa Gazette of the 7th October, 1914. ] as the [State] [Substituted by A.L.O. for 'Provincial'.] Government may appoint by Notification in the Official Gazette; and
