Section 1(2) in The Maharashtra Civil Courts (Enhancement of Pecuniary Jurisdiction and Amendment) Act, 1977
(2)It shall come into force on such [date] [1st January, 1978, vide G. N., L. & J. D., No. CCS-2774/804 (385), X, dated 17th December, 1977.] as the State Government may, by notification in the Official Gazette, appoint.
