Section 3 in The Maharashtra Civil Courts Act, 1869
3. Alteration and creation of districts.
- The [ [State] [The words 'Provincial Government' were substituted for the words 'Governor of Bombay in Council' by the Adaptation of Indian Laws Order in Council.] Government] may from time to time, by a notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Government Gazette' by the Adaptation of Indian Law Order in Council.], alter [the limits of existing zillas (which shall hereafter be called districts) and create new districts for the purposes of this Act] [In this connection, see section 22A, infra.].
