Section 204 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
204. Power of State Government to apply these provisions to Villages.
(1)The State Government may, by notification in the Official Gazette, direct that the provisions herein relating to private markets shall apply to the villages specified therein, and thereafter, unless due cause is shown to the contrary to the satisfaction of the State Government, those provisions shall apply to the villages aforesaid, after the expiry of six months from the date of the notification.(2)In any villages to which the provisions apply as aforesaid, the Markets and Fairs Act, 1862, shall cease to apply in relation to such villages except as respects things done or omitted to be done before such cessor of operation of the Markets and Fairs Act, 1862, and the provisions of section 7 of the Bombay General Clauses Act, 1904, shall apply to such cessor as if the Markets and Fairs Act, 1862, had then been repealed by a Maharashtra Act.
