Section 1(3) in Rajasthan Public Demands Recovery Act, 1952
(3)It shall come into force on such [date] [Came into force on 15-6-1952 vide R.G. Gazette dated 21-6-1952.] as the State Government may by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.] appoint.]
