Section 14(1) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(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.
