Section 203(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)Whenever the State Government declares under sub-section (1) a place to be a public market, no person shall, notwithstanding anything contained in any other law for the time being in force, within the area of such public market or within a distance thereof to be specified by notification in this behalf in each case by the State Government, set up, establish or continue or allow to be continued any other market.
