(3)[It shall come into force on such day as the [State Government] [The Act came into force on Ist November, 1887, see Notification No. 727 'Punjab Gazette', 3rd November, 1887, Part I, p. 578.] with the previous sanction of the [Central Government] [Substituted for the words 'Governor-General in Council' by the Government of India (Adaptation of Indian Laws) Order, 1937.], may by notification appoint in this behalf.]
