Section 1(3) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(3)It shall [come into force on such date] [It came into force in the District of Goa w.e.f. 12-3-1976 by Notification No. RD/MND/ACT/241/66-76 dated 10-3-1973. See Notification, at page 62.] as the Government may, by notification in the Official Gazette, appoint.
