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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(3)(b) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976

(b)All other provisions of this Act shall be deemed to have come into force on the 9th day of October 1976, in the first instance, the Navapur taluka of the Dhule district and the Melghat taluka of the Amravati district.