Section 1(3) in Punjab Municipal (Executive Officer) Act, 1931
(3)It shall come into force on such [date] [It came into force on 16th October, 1931, vide Punjab Government Notification No. 30693, dated the 14th October, 1931, published in Punjab Government Gazette, 1931, Part I- A, p. 454.] as the [State Government] [Substituted for the expression 'Central Government' (which was Substituted for 'State Government' by A.O. 1968) by A. O. 1973. The word 'State' was Substituted for the Word 'Provincial' by Adaptation of Laws Order,1950.] may, by notification, appoint in this behalf.
