Section 1(3) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(3)It shall [come into force on such date] [w.e.f. 7.12.1951.] as the Government may, by notification in the [Gazette] [Substituted by M.P.A.L.O. 1956 vide Section 4, Table for the words 'Government Gazette'.], appoint in this behalf.
