Section 4(1) in Kerala Provisional Collection of Revenues Act, 1985
(1)A declared provision shall have the force of law on the 1st day of April following the dater on which the Bill containing it is introduced in the Legislative Assembly [or on the date on which the Bill containing it is introduced in the Legislative Assembly, as the case may be.] [Added by Kerala Provisional Collection of Revenues (Amendment) Act, 1991 (Act 19 of 1991.]
