Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Agricultural Pests And Diseases (Amendment) Act, 2014 17 OF 2014 [25 June 2014] CONTENTS 1. Short title and commencement. 2. Amendment of section 2 of XLIII of 1947. 3. Amendment of section 3 of XLIII of 1947. 4. Amendment of section 7A of XLIII of 1947. Maharashtra Agricultural Pests And Diseases (Amendment) Act, 2014 17 OF 2014 [25 June 2014] An Act further to amend the Maharashtra Agricultural Pests and Diseases Act. WHEREAS it is expedient further to amend the Maharashtra Agricultural Pests and Diseases Act, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-fifth Year of the Republic of India, as follows :- 1. Short title and commencement. :- (i) This Act may be called the Maharashtra Agricultural Pests and Diseases (Amendment) Act, 2014. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment of section 2 of XLIII of 1947. :- In section 2 of the Maharashtra Agricultural Pests and Diseases Act (hereinafter referred to as "the principal Act"),- (1) after clause (4), the following clause shall be inserted, namely:- "(4A) "Panchayat" means a Panchayat established or deemed to have been established under the Maharashtra Village Panchayats Act;"; (2) after clause (10), the following clause shall be added, namely:- "(11) "Scheduled Area" means the Scheduled Area as referred to in clause (i) of article 244 of the Constitution of India.". 3. Amendment of section 3 of XLIII of 1947. :- In section 3 of the principal Act,- (1) for the words "or the Commissioner", wherever they occur, the words "or the Collector" shall be substituted; (2) the following proviso shall be added, namely :- "Provided that, if such local area is a Scheduled Area, the State Government or, as the case may be, the Collector, shall consult the Panchayat before issuing a notification under this section.". 4. Amendment of section 7A of XLIII of 1947. :- In section 7A of the principal Act, to sub-section (i), the following proviso shall be added, namely :- "Provided that, if such notified area is a Scheduled Area, the State Government, or any officer of the State Government or, as the case may be, of any local authority, duly authorized by the State Government, shall consult the Panchayat before issuing a notification under this sub-section.",