Section 1 in The Pepsu Tenancy and Agricultural Lands Act, 1955
1. Short title, commencement and duration.
(1)This Act may be called 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.(3)[-] [Sub-section (3) as amended by Pepsu Act No. 27 of 1955 and Pepsu Act No. 9 of 1956, omitted by Pepsu Act No. 15 of 1956.]
