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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(b) in The Maharashtra Live-Stock Improvement Act, 1933

(b)On a written application made—
(i)by the Zilla Parishad or Panchayat Samiti, as the case may be, with the previous concurrence of the officer empowered in this behalf by the State Government, or
(ii)by such officer with the previous concurrence of the Zilla Parishad or Panchayat Samiti, as the case may be, the State Government may, by notification in the Official Gazette, direct that the remaining provisions of this Act shall extend to any village in the State in respect of which the application has been made.