Section 113(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The State Government may by notification in the Official Gazette, -(a)appoint such officers of the Town Planning and Valuation Department as it thinks fit to be authorised Valuation Officers for the purposes of this Act; and(b)define the municipal areas within which such officers shall exercise the powers conferred and perform the duties imposed upon them by or under this Act.
