Section 2(1) in The Maharashtra Live-Stock Improvement Act, 1933
(1)(a)Section 1 and this section extend to the whole of the State of Maharashtra.(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.(c)Section 1 and this section shall come into force at once and the remaining provisions of this Act shall come into force in any village in the State to which the said provisions shall have been extended under sub-section (b) on such date as the State Government may, by notification in the Official Gazette appoint.
