Section 1(3) in U.P Consolidation of Holdings Act, 1953
(3)[ This section shall come into force at once and the remainder of the Act shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint in this behalf and different dates may be appointed for different parts of Uttar Pradesh.] [In its application to Territories transferred from Bihar, sub-section (3) shall be omitted vide U.P. Act No. 52 of 1976 (w.e.f. 15.10.1976).]
