Section 1(2) in The Land Records Maintenance Act, 1895
(2)It shall come into force only in districts or parts of districts of which a field survey and a record of rights have been made under Chapter X of the Bengal Tenancy Act, 1885, or under any other law for the time being in force, and to which the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, from time to time, extend it by an order published in the [Official Gazette]; [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.]and thereupon this Act shall commence and take effect in the districts or parts of districts named in such order on the day which shall be in such order provided for the commencement thereof.
