Section 1 in The Rajasthan Agricultural Pests and Diseases Act, 1951
1. Short title, commencement and extent.
(1)This Act may be called the Rajasthan Agricultural Pests and Diseases Act, 1951.(2)It shall come into force on such [date] [Came into force with effect from 1-6-52 vide Notifications No.F. 2(5) Ag. 51, dated 16-5-52-Published in the Rajasthan Gazette, No. 50, Part 1, p. 175, dated 24-5-52.] and in such parts of [the State of Rajasthan] [Substituted by section 4 of the Rajasthan Act No.27 of 1957-Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.57.] as the [State Government] [Substituted by section 4 of the Rajasthan Act No.27 of 1957-Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.57.] may from time to time, by notification in the [Official Gazette] [Substituted by section 4 of the Rajasthan Act No.27 of 1957-Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.57.] direct.
