Section 1(3) in The Delhi Municipal Corporation Act, 1957
(3)The provisions of this Act, except this section which shall come into force at once, shall come into force on such [date] [[Section 2, Chapter II, sections 54, 55, 56, 57, 58, 59, 89 and 97, Chapter XXIII, sections 485, 487, 488, 491, 500, 509, 513 and 515 came into force on 2-1-1958, vide Notification No. F. 20/3/58/SR (R), dated 31st December, 1957, published in the Government of India (Delhi Gazette) Extra., Pt. IV, P.19.Section 510 came into force on 15-2-1958, vide Notification No. F. 20/3/58/SR (R) dated 11th February, 1958, published in the Government of India (Delhi Gazette) Extra., Pt. IV, p. 77.All the provisions of the Act (other than those which have already been brought into force) came into force on 7-4-1958, vide Notification No. F. 20/3/58/SR (R), dated 5th April, 1958, published in the Government of India (Delhi Gazette) Extra., Pt. IV, p. 135.]] as the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012).] may, by notification in the Official Gazette, appoint:Provided that different dates may be appointed for different provisions of this Act and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.
