Section 3 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
3. Determination of local area.
- The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, after such inquiry as it deems fit, by notification in the Official Gazette, specify a village, mahal or taluka [or tehsil] [These words were inserted by Bombay 61 of 1958, Section 3(4).] or any part thereof as a local area for the purposes of this Act.
