Section 1(3) in The Orissa Board of Revenue Act, 1951
(3)It shall come into force on such [date] [The Act came into force or 1.8.1951, vide Notification No. 7068-R/31.7.1951 published in the Orissa Gazette Extraordinary No. 193/31.7.1951.] as the State Government may by notification, appoint.
