13. Power to alter, create or abolish divisions, districts, sub-divisions and tahsils.
(1)The State Government may create divisions comprising of such districts as it may deem fit and may abolish or after the limits of such divisions.(2)[ The State Government may alter the limits of any district or subdivision or tahsil and may create new or abolish existing districts or sub-divisions or tahsils:Provided that the State Government shall invite objections to such proposals in the prescribed Form and shall take into consideration objections received, if any.] [Substituted by M.P. Act No. 23 of 2018](3)[ ***] [Deleted by M.P. Act No. 23 of 2018].[Rules] [Notification No. 174-6477-VII-N (Rules), dated 6-1-1960.](1)Any proposal to after the limits of any division or district or tahsil or to create a new or abolish an existing division or district or tahsil shall be published in the following form :-NoticeIn pursuance of the provision contained in the proviso to sub-section (2) of Section 13 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959), notice is hereby given that in exercise of the powers conferred by sub-section (l)/sub-section (2) of the said section, the State Government propose to after the limits of division/district/tahsil, to create a new.division/district/tahsil, to abolish the existing division/district/tahsil, and to define the limits thereof as specified in the Schedule below.The proposal will be taken into consideration on the expiry of sixty days from the date of publication of this notice in the "Madhya Pradesh Gazette and any objections or suggestions in respect thereof may be forwarded, in writing to the Secretary to Government, Madhya Pradesh, Revenue Department, before the expiry of the said period : -
