This Act may be called the Rajghat Samadhi Act, 1951.(2)It shall come into force on such [date] [7th June, 1952, see Notification No. S.R.O. 1018, dated 3rd June, 1952, Gazette of India, 1952, Pt. 11, Section 3, p. 894. ] as the Central Government may, by notification in the Official Gazette, appoint.
