Section 1(3) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(3)It shall come into force on such date as the State Government may, by [notification] [With effect from 1.3.2003 vide Notification No. 515-L. Ref./12S-36/95/Pt. II dated 24.2.2003 published in the Koltata Gazette, Extraordinary, Part I, dated 25.2.2003.], appoint.
