2. 1st April, 1949, is the date from which Chapter IV shall take effect in Orissa; 2nd June, 1949, is the date from which Chapters III, IV and V shall take effect in Punjab; 13th August, 1949, is the date of from which these Chapter shall take effect in West Bengal; 15th October, 1949, is the date from which these Chapters shall take effect in Bihar; 15th April, 1950, is the date from which these Chapters shall take effect in Tamil Nadu; 26th September, 1950, is the date from which Chapter IV shall take effect in Madhya Pradesh; 20th February, 1951, is the date from which Chapters III, IV and V shall take effect in Uttar Pradesh; 1st February, 1961, is the date from which these Chapters shall take effect in Mysor (Karnataka); 1st September, 1964, is the date from which these Chapters shall take effect in Rajasthan and in the Hyderabad area of Maharashtra; 1st January, 1965, is the date from which these Chapters shall take effect in the Saurashtra area and the Kutch area of the State of Gujarat and 1st September, 1964, is the date from which Chapters III and V shall take effect in the Vidarbha region of Maharashtra; 23rd March, 1978, is the date from which these Chapters shall take effect in Rajasthan; 1st January, 1989, is the date from which Chapter III shall take effect in Goa; 1st July, 1971, is the date from which Chapters IV and V shall take effect in Goa, Daman and Diu.
