- Each division [*] [The words 'under the control of the Commissioner' were deleted by Gujarat 15 of 1964, section 4, Schedule] shall be divided into such [*] [The words 'number of' were repealed by Bombay 4 of 1913, section 8.] districts with such limits as may from lime to time be prescribed by a duly published order of the [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government],And each such district shall consist of such [] [The words 'number of' were repealed by Bombay 4 of 1913, section 8.] talukas, and each taluka shall consist of such [] [The words 'number of' were repealed by Bombay 4 of 1913, section 8.] mahals and villages, as may from time to time be prescribed in a duly published order of the [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government],[And each such mahal shall consist of such villages as may from time to time be prescribed by a duly published order of the State Government.] [This portion was added by Bombay 33 of 1950, section 2.][***] [The words 'The present zillas or collectorates shall form districts and the present talukas, shall remain as they are, for the purpose of this Act, until altered by the Governor in Council' were repealed by the Amending Act, 1895 (16 of 1895).]
