Section 126(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)The State Government shall be competent to vary the prescribed limits, from time to time, by notification published in the Official Gazette, provided that where the limits are so increased, the increased limits shall not be more than twice the limits prescribed by the rules.] [Section 119 was re-numbered as sub-section (1) and sub-section (2) was inserted by Maharashtra 34 of 1966, section 6.]
