(3)It shall come into force on such [date] [1st December, 1909 vide the Calcutta Gazette of 1909. Pt. I, page 1710.] as the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier Substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] may, by notification, direct.
