Section 1(2) in The M.P. Extension of Laws Act, 1958
(2)It shall come into force on such [date] [The Act came into force on the 1-1-1950, vide Government of M.P. Law Department Notification No. 41772-XXI-A (Dr.), dated 31-12-1958, published in Madhya Pradesh Gazette Extraordinary, dated the 1-1-1959.] as the State Government may, by notification in the Official Gazette of the State, appoint.
