Section 1(3) in The Himachal Pradesh Land Revenue Act, 1953
(3)The [It shall come into force on such] [Act enforced vide Notification No. R. 1-1/53, dated 17-2-1955 w.e.f.1-3-1995(see R.H.P., dated 26-2-1955).] day as the State Government may, by notification, appoint in this behalf.
