Section 1(3) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(3)It shall [come into force on such date] [Enforced of 15th November, 1961 See Government of Madhya Pradesh, Land Reforms Department Notification No. 3467-XXVIII-60, dated the 4th November 1961, Published in Madhya Pradesh Gazette, dated 10th November, 1961] as the State Government may, by notification, appoint.
