Section 1(4) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(4)(a)Notwithstanding anything contained in clauses (b) and (c) of sub-section (3), if at any time the State Government is satisfied that circumstances exist which render it necessary for the State Government so to do, the State Government may, by notification in the Official Gazette, direct that all or any of the other provisions of this Act referred to in the said clauses (b) and (c) which are deemed to have come into force, or which are brought into force, in any Tribal area shall cease to be in force in that Tribal area on such date as may be specified in the notification, except as respects things done or omitted to be done under the said provisions before such date.(b)Where the State Government has directed under clause (a) of this sub-section that any such provisions shall cease to be in force in any Tribal area, if, at any subsequent time, the State Government is satisfied that there is a change in the circumstances and it is necessary so to do, the State Government may, by like notification, direct that all or any of the provisions which had ceased to be in force shall again come into force in that Tribal area on such date as may be specified in the notification.
