Section 1(3) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
(3)It shall [come into force on such date] [The Act came into force in the Ganjam Agency and Baliguda Sub-division w.e.f. 1st June 1970 vide SRO No. 389/70, published in Orissa Gazette Extraordinary No. 625/3.5.1970.] as the State Government may, by notification, appoint in that behalf.
