Section 14 in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
14. Power to suspend operation of provisions of this Act.-
(1)If the State Government is of opinion that having regard to any of the purposes of this Act, the enforcement of certain provisions thereof in any specified Tribal area is inexpedient for a certain time in relation to any specified produce, the State Government may, by notification in the Official Gazette, suspend in relation to such specified produce and in the specified Tribal area for such period or periods may be expedient and as may be specified in the notification, the operation of those provisions; and thereupon, those provisions shall stand suspended, in such Tribal area in relation to such specified produce except as respects things done or omitted to be done before the date of publication of the notification.(2)Where the operation of the provisions of this Act is suspended in relation to any specified produce in any specified Tribal area for any period or periods specified in the notification, under subsection (1), and the State Government at any time before the expiry of such specified period or periods is of opinion that it is expedient to receive and enforce these provisions (or any of them) again in relation to any specified produce in such specified Tribal area, the State Government may cancel partially or wholly any such notification of suspension by a like notification; and thereupon, those provisions which were suspended and which are revived shall again have full effect in relation to the specified produce, in such specified Tribal area from the date of publication of the second notification.(3)The suspension of operation of any provision under sub-section (1) shall not affect those provisions which are not suspended; and in respect of any specified produce already tendered before the period of suspension (or which may be voluntarily tendered during the period of suspension) at the place notified or any other place specified by the State Government in that behalf, all the provisions of this Act shall continue to apply or apply thereto as if none of the provisions had been suspended.
