Section 1(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)The provisions [section 7-A and Chapters IV, IV-A and IV-B shall save as otherwise provided in those provisions, come into force on the date of commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956] [Substituted by Pepsu Act No. 15 of 1956.], but the remaining provisions shall come into force on the sixth day of March, 1955.
