Section 1(3) in The Bengal Agricultural And Sanitary Improvement Act, 1920
(3)It shall come into force on such [date] [See notification No. 10367-L.R., dated the 30.11.1920, pub. in Calcutta Gazette of 1920, part I, page 2230.] as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may, by notification in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], direct.
