Section 1(3) in Rajasthan State Highways Act, 2014
(3)It shall come into force on such date, as the State Government may, by notification in the Official Gazette, appoint:Provided that different dates may be appointed for different provisions of this Act and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision:Provided further that the State Government shall appoint such date for commencement of the provisions of sections 5 to 15 and sub-section (6) of section 60, after inclusion of this Act in the Fourth Schedule of the Land Acquisition Act, 2013 under subsection (2) of section 105 thereof.
