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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Haryana - Subsection

Section 1(3) in The Punjab Tenancy Act, 1887

(3)It shall come into force on such day as the [State] Government, with the previous sanction of the [Central Government] [Substitute 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.