Section 4 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
4. Classification of [smaller urban areas] [These words were substituted for the words 'municipal areas' by Maharashtra 41 of 1994, Section 110(c).].
- [(1) Every smaller urban area shall be classified by the State Government as 'A' Class, 'B' Class, or 'C' Class, on the basis of population thereof as specified below: -A smaller urban area,-(a)with a population of more than 1,00,000 shall be 'A' Class smaller urban area;(b)with a population of more than 40,000 but not more than 1,00,000 shall be 'B' Class smaller urban area; and(c)with a population of 40,000 or less, shall be 'C' Class smaller urban area.(2)Notwithstanding anything contained in sub-section (1), for the purposes of this Act, the classification as shown in Schedule I to this Act of the municipal areas or councils existing on the day of coming into force of the Maharashtra Municipal Corporation and Municipal Councils (Amendment) Act, 1994, Maharashtra XLI of 1994, specified as the smaller urban areas in the notification issued under clause (2) of Article 243-Q of the Constitution of India, shall not be affected, unless such classification is duly revised by the State Government under sub-section (5);] [Sub-sections (1) and (2), were substituted by Maharashtra 41 of 1994, Section 110(a).](3)[* * * *] [Sub-section (3) was deleted by Maharashtra 8 of 1976, Section 2.](4)[ Every area specified to be a smaller urban area after the coming into force of the Maharashtra Municipal Corporations and Municipal Councils (Amendment) Act, 1994, Maharashtra XLI of 1994, shall likewise be classified by the State Government and for that purpose, the State Government shall, from time to time by notification in the Official Gazette, amend Schedule I.] [Sub-section (4) was substituted by Maharashtra 41 of 1994, Section 110(b).](5)The State Government shall review the classification made under this section after each census or when the limits of any municipal area are altered by addition or exclusion of any local area or when any area ceases to be municipal area, and shall, where necessary, amend Schedule I accordingly.
