Section 3 in Telangana Districts (Formation) Act, 1974
3. Division of State into districts, formation of new districts and alteration of areas boundaries or names of existing districts.
(1)The Government may, by notification, from time to time, for the purposes of revenue administration, divide the State into such districts with such limits as may be specified therein; and each district shall consist of such revenue divisions [and each revenue division shall consist of such mandals and each mandal shall consist of such villages] [Substituted by Act No.14 of 1985.] as the Government may, by notification from time to time, specify in this behalf.(2)The Government may, in the interests of better administration and development of the areas, by notification, from time to time, and with effect on and from such date as may be specified therein, -(a)form a new district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.] by separation of area from any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.] or by uniting two or more districts, revenue divisions, [or mandals] [Substituted by Act No.14 of 1985.] or parts thereof or by uniting any area to a district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.] or part thereof;(b)increase the area of any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.];(c)diminish the area of any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.];(d)alter the boundaries of any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.];(e)alter the name of any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.];[XXX] [Proviso omitted by Act No.14 of 1985.](3)The areas, boundaries and names, of the districts, revenue divisions, taluks, firkas and villages in the State existing at the commencement of this Act shall be deemed to have been notified under sub-section (1) and shall continue until they are altered by the Government or the [Commissioner of Land Revenue] [Substituted by Act No.14 of 1985.], as the case may be.(4)The [Commissioner of Land Revenue] [Substituted by Act No.14 of 1985.] may, in the interests of better administration and development of the areas and subject to such rules as may be prescribed, by notification, group or amalgamate any two or more revenue villages or portions thereof so as to form a single new revenue village or divide any revenue village into two or more revenue villages, or increase or diminish the area of any revenue village, or alter the boundaries or name of any revenue village.(5)Before issuing any notification under this section, the Government or the [Commissioner of Land Revenue] [Substituted by Act No.14 of 1985.], as the case may be, shall publish in such manner as may be prescribed, the proposals inviting objections or suggestions thereon from the persons residing within the district, revenue division, [mandal] [Substituted by Act No.14 of 1985.] or village who are likely to be affected thereby within such period as may be specified therein, and shall take into consideration the objections or suggestions, if any, received.(6)Any notification under this section may contain such supplemental, incidental and consequential provisions (including provisions as to adaptation and construction of laws) as the Government or the [Commissioner of Land Revenue] [Substituted by Act No.14 of 1985.], as the case may be, may deem necessary.(7)[ Notwithstanding anything contained in subsection (5), Government may issue notification under subsection (1) to form a new District, Revenue Division, Mandal, Village in variance to the proposals notified under subsection (5).] [Added by Act No.1 of 2017.]
