Section 341D in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
341D. Abolition or alteration of a transitional area.
- The State Government may, at any time, in accordance with the provision of this Act, by notification in the Official Gazette, -(a)constitute a transitional area or a part thereof to be a smaller urban area; or(b)include a transitional area or any part thereof within a smaller urban area.
