Section 1(3) in Assam Adhiars Protection and Regulation Act, 1948
(3)All or any of the provisions of this Act shall tome into force in any district, local area or class of estates to which the said provisions have been extended under sub-section (2) on such date as the [State Government] [Substituted by the A.O. 1950 for 'Provincial Government'.] may, by notification in the official Gazette, direct.
