Section 4(2) in The Maharashtra Village Panchayats Act, 1959
(2)[Where the circumstances so require to include or exclude any local area from the local area of a village or to alter the limits of a village or that a local area shall cease to be a village, then the notification issued in the like manner after consultation with the Standing Committee and [the Gram sabha and] [This portion was substituted for the portion beginning with the words 'After, consultation' and ending with the words 'any time' by Maharashtra 21 1994, Section 3(2).] the panchayat concerned, at any time, may provide to-](a)include within, or exclude from any village, any local area or otherwise after the limits of any village, or(b)declare that any local area shall cease to be a village;and thereupon the local area shall be so included or excluded, or the limits of the village so altered, or, as the case may be, the local area shall cease to be a village.
