Section 256(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(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:
