Section 204(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)In any villages to which the provisions apply as aforesaid, the Markets and Fairs Act, 1862, shall cease to apply in relation to such villages except as respects things done or omitted to be done before such cessor of operation of the Markets and Fairs Act, 1862, and the provisions of section 7 of the Bombay General Clauses Act, 1904, shall apply to such cessor as if the Markets and Fairs Act, 1862, had then been repealed by a Maharashtra Act.
