Section 1(3) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969
(3)It shall come into force on such [date] [1st August 1971 (vide G.N.R. & F.D. No. CIA.1069-L dated 26th July, 1971).] as the State Government may, by notification in the Official Gazette, appoint.
