Section 4(1) in The Maharashtra Village Panchayats Act, 1959
(1)[Every village specified in the notification issued under clause (g) of article 243 of the Constitution of India shall be known by the name of that village specified in that notification:] [This portion was substituted for the portion beginning with the words 'After making' and ending with the words 'Name of ........................ village' by Maharashtra 21 of 1994, Section 3(1)(a).]Provided that, where a group of revenue villages or hamlets or other such administrative unit or part thereof is [specified in that notification] [These words were substituted for the word 'declared', by Maharashtra 21 of 1994, Section 3(1)(b).] to be a village, the village shall be known by the name of the revenue village, hamlet or as the case may be, administrative unit or part thereof, having the largest population.
