Section 4(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)[ Every area specified to be a smaller urban area after the coming into force of the Maharashtra Municipal Corporations and Municipal Councils (Amendment) Act, 1994, Maharashtra XLI of 1994, shall likewise be classified by the State Government and for that purpose, the State Government shall, from time to time by notification in the Official Gazette, amend Schedule I.] [Sub-section (4) was substituted by Maharashtra 41 of 1994, Section 110(b).]
