Section 3(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)The State Government may, by notification in the Official Gazette,-(a)alter the limits of a Region, so as to include therein or to exclude therefrom, such area as may be specified in the notification; or(b)amalgamate two or more Regions so as to form one Region; or(c)split up any Region into two or more Regions; or(d)declare that the whole or part of the area comprising a Region shall cease to be a Region or part thereof.
