Section 4(1) in Maharashtra Land Revenue Code, 1966
(1)The State Government may, by notification in the Official Gazette, specify-(i)the districts [(including the City of Bombay)] [These brackets and words were substituted for the brackets and words '(excluding the City of Bombay)' by Maharashtra 47 of 1981, sections 3 and 4.] which constitute a division;(ii)the sub-divisions which constitute a district;(iii)the talukas which constitute a sub-division;(iv)the village which constitutes a taluka;(v)the local area which constitutes a village; and(vi)alter the limits of any such revenue area so constituted by amalgamation, division or in any manner whatsoever, or abolish any such revenue area and may name and after the name of any such revenue area; and in any case where any area is renamed, then all references in any law or instrument or other documents to the area under its original name shall be deemed to be references to the area as renamed, unless expressly otherwise provided:Provided that, the State Government shall, as soon as possible after the commencement of this Code, constitute by like notification every wadi, and any area outside the limits of the gaothan of a village having a separate habitation (such wadi or area having a population of not less than [three hundred, as ascertained by a Revenue Officer not below the rank of a Tahsildar)] [These words were substituted for the words 'three hundred' by Maharashtra 8 of 1969, section 2.] to be a village; and specify therein limits of the village so constituted.
