Section 341A(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The State Government may, having regard to the factors mentioned in clause (2) of Article 243Q of the Constitution of India, specify, by notification !n the Official Gazette, an area in transition from a rural to an urban area to be a transitional area:Provided that, no such area shall be so specified as a transitional area unless, -(a)such area has a population of not less than ten thousand and not more than twenty-five thousand; and(b)such area is not more than twenty kilometers away from the territorial limits of any Municipal Corporation or a "A" Class Council and the percentage of employment in non-agricultural activities in such area is not less than twenty-five per cent; or(c)such area is more than twenty kilometers away from the territorial limits of any Municipal Corporation or a "A" Class Council but the percentage of employment in non-agricultural activities in such area is not less than fifty per cent.
