Section 1(3) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(3)It shall come into force on such date as the State Government may, by [notification] [This Act came into force by Government Notification, Revenue and Forest Department, No. LAA. 599/CR-148/ Part-II/R-1, dated the 14th March, 2002, w.e.f, 1st April 2002.] in the Official Gazette, appoint.
