Section 1(3) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(3)Chapters 1 and V shall come into force at once. The remaining Chapters of the Act shall come into force in such area and from such date as the State Government may, by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.] appoint in this behalf, and different dates may be appointed for the coming into force of different provisions of the said Chapters.
