Section 4 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
4. Constitution of Districts.
(1)Subject to any alteration of boundaries which may be made in pursuance of the provisions of Chapter XV, every local area formed or constituted into a district under the relevant Code (but excluding therefrom the limits of a municipal corporation, municipality, a cantonment or a notified area committee, constituted or established by or under any law for the time being in force) shall be a District for the purposes of this Act.(2)Where any District comprises only a part of the District constituted under any relevant Code, or two or more Districts so constituted or parts of the two or more such Districts, the State Government may, by a notification in the Official Gazette, declare which officers shall be the Collector and Commissioner, and which other officers shall be the Collector and Commissioner, and which other officers referred to in this Act shall be such officers, in respect of that District for the purposes of this Act.
