- The State Government may, from time to time, by a notification in the [official Gazette] [Substituted by A.O. for 'Calcutta Gazette.'] [declare] [For a list of Declarations made under Section 6, See B.D.R.O., Volume I Part VI.] the limits of any tract within which the provisions of clause (b), section 76, shall take effect;and the said provisions shall take effect one month after the publication of such notification.As soon as possible after the said publication, the Collector shall cause a translation of the notification in the vernacular to be published In the manner prescribed in section 80.
