Section 2(2) in The Maharashtra Live-Stock Improvement Act, 1933
(2)No notification under clause (b) of sub-section (1) shall, after the commencement of the Bombay Live-stock Improvement (Extension and Amendment) Act, 1962, be issued unless the State Government is satisfied that the number of bulls in any village in the State to which the remaining provisions of this Act are proposed to be extended, together with such number of bulls as may be supplied by the State Government in that village for breeding purposes, will be adequate to maintain the rate of propagation of the species in that village.
