(3)This Act, except Sections 3,4,10,11 and 17, shall come into force at once and Section 3, 4,10,11 and 17 shall come into force in any local area in [State] [Substituted by A.L.O. for the words 'His Majasty's '] of Bihar on such date as the [State] [Substituted by A.L.O.] Government may, by notification, appoint and different dates may be appointed for different provisions.
