Section 1(3) in The M.P. Accommodation Control Act, 1961
(3)The Act shall, in the first instance, be in force in the areas specified in the [first Schedule] [Substituted by MP Act 27 of 1983 for the word 'Schedule' w.e.f. 16-8-1983.], It shall [come into force] [The Act came into force on the 15th day of May, 1962 in the area of Bhatapara Municipality in Rajpur District vide Home Department Notification No. 1731 -1280-ll-A (3). dated the 26th April, 1962, published in the MP Gazette, dated the 11th May, 1962, Part I, p. 903.] in other areas of the State on such dates as the State Government may, by notification, appoint and different dates may be appointed for different areas and for different provisions of the Act and thereupon the [first Schedule] [Substituted by MP Act 27 of 1983, for the word 'Schedule' (w.e.f. 16-8-1983).] shall be deemed to have been amended accordingly.
