Section 1(3)(a) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(a)The provisions of this section, section 2 and sub-sections (1) and (4) of section 4 and other provisions of this Act incidental or ancillary to these provisions, shall be deemed to have come into force in all the Tribal areas in the State on the 9th day of October 1976.