Section 10(3) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976
(3)[ Notwithstanding anything contained in sub-sections (1) and (2), the State Government may, at any time, in the public interest, by notification in the Official Gazette, rescind any notification issued by it under sub-section (1), in respect of the whole or any part of the area specified in that notification; and may, at any time, by like notification issued under sub-section (1), redeclare that area or part thereof as a prohibited area from a date specified in such subsequent notification.] [Subsection (3) was added by Maharashtra 33 of 1977, Section 2.]
