Section 1(3) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(3)It shall come into force -(a)in the areas of the local authorities and the planning authorities, on such date as the State Government may, by notification in the Official Gazette, appoint;(b)in other areas or part of the areas, on such date as the State Government may, by the same or like notification appoint; and different dates may be appointed for different provisions thereof and for different areas or part of the areas; and(c)any reference in the Act to the commencement of this Act shall, in relation to a provision or an area, be constructed as a reference to the coming into force of this Act or any provision thereof in that area.
