Section 1(2) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(2)It shall come into force on such [date] [This Act came into force vide Notification No. 1L-Reference, dated the 1st January, 1948, published in the Calcutta Gazette, Extraordinary, dated the 1st January, 1948.] as the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, direct.
