- For the purpose of this Code, the State shall be divided into divisions which shall consist of one or more districts [(including the City of Bombay)] [These brackets and words were substituted for the brackets and words '(excluding the City of Bombay)' by Maharashtra 47 of 1981, sections 3 and 4.], and each district may consist of one or more sub-divisions and each sub-division may consist of one or more talukas, and each taluka may consist of certain villages.
