4. State to be [divided into Regions into Districts] [Substituted by Act 21 of 2003 w.e.f. 26.5.2003 by notification. Text of the notification is at the end of the Act and substituted by Act 17 of 2007 w.e.f.5.1.2007.] and Districts to consist of Taluks comprising Circles and Villages.
- [(1) The State Government may, by notification, determine the areas in the State which shall form a region and may, by notification, alter the limits of or abolish the region so formed.] [Inserted by Act 17 of 2007 w.e.f.5.1.2007.](2)[Each Region] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.] shall be divided into such districts with such limits, as may, by notification, be determined by the State Government.(3)Each district determined under sub-section (2) shall consist of such taluks and each taluk shall consist of such circles and each circle shall consist of such villages as may, by notification, be determined by the State Government.(4)The State Government may, by notification, alter the limits of any district, taluk or circle and may create new, or abolish existing districts, taluks or circles.(5)The divisions, districts, taluks, circles (by whatever name called) and villages as they exist immediately before the commencement of this Act, shall remain as they are for the purposes of this Act until altered by the State Government by notifications under sub-sections (1), (2), (3) and (4).
