Section 2 in The Maharashtra Village Panchayats Act, 1959
2. Extent and commencement.
(1)It extends to the whole of the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], except the areas within the limits of a municipal corporation, municipality or cantonment established by or under any law for the time being in force.(2)It shall come into force on such [date] [1st day of June 1959, vide G. N., L. S. G. and P. H. D., No. VPA, 1059-P, dated 23rd May, 1959.] as the State Government may, by notification in the Official Gazette, appoint.
