Section 1(3) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(3)It shall [come into force on such date] [Came into force w.e.f. 30-6-1953 vide Revenue Department Notification No. 221, dated 30-6-1953 and published in V.P. Gazette Extraordinary dated 30-6-1953.] as the State Government may, by notification in the Official Gazette, appoint.
