Section 12A(5) in The Maharashtra Agricultural Pests And Diseases Act, 1947
(5)A proclamation under sub-section (1) shall cease to operate at the expration of three months from the date of its issue unless before the expiration of the said period of three months, the State Government or the Commissioner by public notice extends it to a further period not exceeding three months. The provisions of sub-section (4) shall mutatis mutandis apply to the publication of such public notice.
