Section 203(6) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(6)Nothing contained in this section shall be deemed to empower the State Government to declare any place as a public market for the purchase or sale of such agricultural produce, the purchase or sale of which is regulated by or under the [Bombay Agricultural Produce Markets Act, 1939] [Now see Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (Maharashtra XX of 1964.)] or under any other law corresponding thereto in force in any part of the State.Private Markets
