Section 256 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
256. Power of State Government to alter boundary of Block.
(1)The State Government may, by notification in the Official Gazette,-(a)include in any Block, any area in the vicinity thereof, or(b)exclude from any Block, any local area comprised therein; or(c)amalgamate two or more Blocks, and constitute one Block in their place; or(d)divide a Block or Blocks, and constitute two or more Blocks in its or their place; or(e)otherwise alter or revise the limits of a Block:(2)Every such notification shall define the limits of the local area which is intended to be included in, or excluded from, a Block, or of the areas of the Blocks intended to be amalgamated into one, or of the area of each of the Blocks intended to be constituted after splitting up an existing Block, as the case may be.(3)[ A notification issued by the State Government as aforesaid shall be laid before each House of the State Legislature as soon as possible after it is issued.] [Sub-section (3) was substituted for the original by Maharashtra 7 of 1967, Section 9.]
