(3)It shall come into force on such date as the State Government may, by notification, appoint.[***] [[This Act came into force from 13th day of July. 1994 by the following Notification published in the Calcutta Gazette. Extraordinary, dated 13.7.1994.'Notification No. 393/C-41MIA-5191 Part 1, - Dated : 13.7.1994. - In exercise of the power conferred by sub-section (3) of section I of the West Bengal Municipal Act, 1993 (West Ben. Act 32 of 1993), the Governor is pleased hereby to appoint the 13th day of July, 1994, as the date on which the said Act shall come into force.]]
