(1)For the purposes of the revenue and general administration of the State, the whole of the State shall consist of as many division and districts as the State Government may deem fit.(2)Every division shall, for like purpose, be a district or consist of more than one district as the State Government may determine.(3)The State Government may divide any district into as many sub-divisions as it may deem fit, each such division to consist of a tehsil or of more than one tehsil.(4)The State Government may sub-divide any tehsil into as many sub-tehsils as it may deem fit.(5)The State Government shall define the limits of each division, district, sub-division, tehsil or sub-tehsil constituted under this section.(6)All divisions, districts, sub-division tehsils and sub-tehsils constituted under this section shall be notified in the Official Gazette.(7)The divisions, districts, sub-division tehsils and sub-tehsils by whatever name locally designated existing at the commencement of this Act shall continue respectively to be the divisions, districts, sub-division tehsils and sub-tehsils as if constituted under this Act unless, other provision is made in respect thereof under or in pursuance of this Act.
