(3)It shall come into force on such date and in such areas as the State Government may, by notification in the [Telangana] [Throughout the Act 'Official Gazette' wherever they occur substituted by 'Andhra Pradesh Gazette', (Act No.15 of 1962) and further 'Andhra Pradesh' substituted by 'Telangana' by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette, appoint and different dates may be appointed for different areas].
