Section 4(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Notwithstanding anything contained in sub-section (1), for the purposes of this Act, the classification as shown in Schedule I to this Act of the municipal areas or councils existing on the day of coming into force of the Maharashtra Municipal Corporation and Municipal Councils (Amendment) Act, 1994, Maharashtra XLI of 1994, specified as the smaller urban areas in the notification issued under clause (2) of Article 243-Q of the Constitution of India, shall not be affected, unless such classification is duly revised by the State Government under sub-section (5);] [Sub-sections (1) and (2), were substituted by Maharashtra 41 of 1994, Section 110(a).]
