Section 1(2) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(2)It shall come into force on such [date] [Came into force on April 15, 1940. See No. 172/XVI-(P.H.)-11-C. E., dated February 27, 1940 in Gazette 1940 Part I, p. 133.] as the [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.] may by notification in the Gazette appoint in this behalf.
