Section 6(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)[Subject to the provisions of sub-section (2) of Section 3, the State] [These words, brackets and figures were substituted For the words 'The State' by Maharashtra 41 of 1994, Section 111.] Government may by notification in the Official Gazette,-(a)alter the limits of a municipal area so as to include therein or to exclude therefrom such local area as may be specified in the notification;(b)amalgamate two or more municipal areas so as to form one municipal area;(c)split up any municipal area into two or more municipal areas;(d)declare that the whole of any local area comprising a municipal area shall, cease to be a municipal area:Provided that, no such notification shall be issued by the State Government under any of the clauses of this sub-section without consulting the Municipal Council or Councils and other local authorities concerned.
