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[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(4)(b) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976

(b)Where the State Government has directed under clause (a) of this sub-section that any such provisions shall cease to be in force in any Tribal area, if, at any subsequent time, the State Government is satisfied that there is a change in the circumstances and it is necessary so to do, the State Government may, by like notification, direct that all or any of the provisions which had ceased to be in force shall again come into force in that Tribal area on such date as may be specified in the notification.