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State of West Bengal - Section

Section 1 in The Mahajati Sadan Act, 1949

1. Short title and commencement.

(1)This Act may be called the Mahajati Sadan Act, 1949.
(2)It shall come into force on such date as the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, appoint.