Section 1(3) in The Orissa Housing Board Act, 1968
(3)It shall [come into force on such date] [The Act came into force with effect from the 4th July, 1968 by Notification No. 8197-IIH-21/68-L. E. H./4-7-1968 vide Orissa Gazette Extraordinary No. 736/4-7-1968.] as the State Government may, by notification, appoint in that behalf.
