Section 1(3) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(3)(a)The provisions of this section, section 2 and sub-sections (1) and (4) of section 4 and other provisions of this Act incidental or ancillary to these provisions, shall be deemed to have come into force in all the Tribal areas in the State on the 9th day of October 1976.(b)All other provisions of this Act shall be deemed to have come into force on the 9th day of October 1976, in the first instance, the Navapur taluka of the Dhule district and the Melghat taluka of the Amravati district.(c)The State Government may bring into force the provisions of this Act which have not come into force under clauses (a) and (b) of this sub-section in such Tribal areas and from such date as it may, by notification in the Official Gazette, appoint; and different dates may be appointed for bringing into force different provisions in respect of different Tribal areas.
