Section 2(b) in Bombay Live-Stock Improvement Act, 1933
(b)On a written application made(i)by the [Zilla Parishad or Panchayat Samiti, as the case may be], with the previous concurrence of [the officer empowered in this behalf by the State Government], or(ii)by [such officer] with the previous concurrence of the [Zilla Parishad or Panchayat Samiti, as the case may be,] ,[the [State] Government] may, by notification in the [Official Gazette], direct that the remaining provisions of this Act shall extend to any village a[in the State] in respect of which the application has been made.
