Section 1(3) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
(3)It shall [come into force on such date] [Come into force on 1st january, 1970, vide Notification No. 4420-710-XX-7-69, dated 24-12-69, published in M.P. Rajpatra, Extraordinary, date 28-12-69. p. 3025.] as the State Government may by notification, appoint.
