Section 1(2) in The M.P. Second Extension of Laws Act, 1961
(2)It shall [come into force on such date] [Came into force from 1-2-1962 vide Law Department Notification No. 3191-XXI-A (Dr.), dated 25-1-1962, Published in M.P. Gazette (Extraordinary), dated 27-1-1962 at page 79.] as the State Government may, by notification, appoint.
