Section 215 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
215. Powers of State Government to apply these Provisions to Local areas.
(1)The State Government may, by notification in the Official Gazette, direct that the provisions herein relating to public cart stands shall apply to such local areas as may be specified therein; and thereafter, unless due cause is shown to the contrary to the satisfaction of the State Government the provisions aforesaid shall from a date specified in the notification apply to such local areas accordingly.(2)In any local area to which the provisions aforesaid apply, the provisions of the Bombay Public Conveyances Act, 1920, in relation to public cart stands shall cease to apply to such local area; except as respects things done or omitted to be done before such cesser of operation of the Bombay Public Conveyances Act, 1920, and, the provisions of section 7 of the Bombay General Clauses Act, 1904 shall apply upon such cesser as if the Bombay Public Conveyances Act, 1920, had then been repealed by a Maharashtra Act.
