Section 25(3) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(3)All bye-laws after they have been confirmed by the [State Government] [Substituted by ALO 1950 for 'Provincial Government'.] shall be published in the Official Gazette, and shall thereafter have the force of law.[25A. The date of the commencement of this Act shall in its application to Shri Kedarnath Temple be deemed to be the date of the commencement of Shri Badrinath Temple (Amendment) Act, 1948.] [Inserted by Section 8 of U.P. Act XXX of 1948.]
