Section 3A(1) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
(1)section 6, sub-section (1) of section 7, section 11, section 12, and subsection (2) of section 14 shall have effect as if for the words "the date on which this Act comes into force" the words, brackets and figures "the date on which the Bombay Merged Territories (Janjira and Bhor) Khoti Tenure Abolition (Amendment) Act, 1963, comes into force" had been substituted;
