Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 254(1)] [Section 254] [Entire Act]

State of Maharashtra - Subsection

Section 254(1)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)declare that any local area which is a District shall cease to be a District, and thereupon, the local area shall be so included or excluded [or the Districts shall be so amalgamated or divided] [These words were inserted by Maharashtra 7 of 1967, Section 7(b).] or the limits of the District so altered, or as the case may be, the local area shall cease to be a District.