(2)It extends to [the whole of the State of Rajasthan] [Substituted by item No. 23 of the Schedule of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette Part 4-A, Extraordinary, dated 13.8.1957).] and shall come into force on such [date] [For Statement of object & Reasons Please see Rajasthan Gazette Part III dated 10.4.1952] as the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] may, by notification in the [Official Gazette] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] appoint in that behalf.NotificationComing into force. - In exercise of the powers conferred under sub-Section (2) of Section 1 of the Rajasthan Forest Act, 1953 (Rajasthan Act No. 13 of 1953) the State Government of Rajasthan hereby appoints First of June, 1953 as the date when the said Act shall come into force. [See Notification No. 134(44) Revenue 11/53, dated 25.5.1993, Published in Rajasthan Gazette extraordinary, Part 4-C, dated 30.5.1953.]
