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

Union of India - Subsection

Section 1(3) in The Ajmer Tenancy and Land Records Act, 1950

(3)It shall come into force at once, except Part III of Chapter XII which shall come into force on such date as the Chief Commissioner may, by notification in the Official Gazette, appoint in this behalf.