Section 14(2) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(2)Where the operation of the provisions of this Act is suspended in relation to any specified produce in any specified Tribal area for any period or periods specified in the notification, under subsection (1), and the State Government at any time before the expiry of such specified period or periods is of opinion that it is expedient to receive and enforce these provisions (or any of them) again in relation to any specified produce in such specified Tribal area, the State Government may cancel partially or wholly any such notification of suspension by a like notification; and thereupon, those provisions which were suspended and which are revived shall again have full effect in relation to the specified produce, in such specified Tribal area from the date of publication of the second notification.
