Section 254 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
254. Power of State Government to alter boundaries of District.
(1)The State Government may, on the recommendation of any Zilla Parishad or suo motu by notification in the Official Gazette, at any time,-(a)include within, or exclude from, any District, any local area [or amalgamate two or more Districts into one District or divide any District or Districts into two or more Districts] [These words were inserted by Maharashtra 7 of 1967, Section 7(a).] or otherwise alter the limits of any Districts; or(b)declare that any local area which is a District shall cease to be a District, and thereupon, the local area shall be so included or excluded [or the Districts shall be so amalgamated or divided] [These words were inserted by Maharashtra 7 of 1967, Section 7(b).] or the limits of the District so altered, or as the case may be, the local area shall cease to be a District.(2)A notification issued by the State Government as aforesaid shall be laid before each House of the State Legislature as soon as possible after it is issued.
