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State of Maharashtra - Section

Section 4 in Maharashtra Public Trust Rules, 1951

4. Regions, subregions and their limits and Headquarters.

(1)The Regions and SubRegions (if any) under the Regions for the purposes of the Act, and the limits of such Regions and Subregions and headquarters thereof, shall be as follows namely. -
Serial No. Regions Limits of the Regions Headquarters Sub-Regions of the Regions Limits of the Sub-regions Headquarters of the Sub-Regions
(1) (2) (3) (4) (5) (6) (7)
1 Greater Bombay Greater Bombay defined in clause (21) of section3 of the Bombay General Clause Act, 1904. Bombay Nil Nil Nil
2 Pune Pune District Pune Nil Nil Nil
3 Solapur Solapur District Solapur Nil Nil Nil
4 Kolhapur Kolhapur District Kolhapur Nil Nil Nil
5 Sangli Sangli District Sangli Nil Nil Nil
6 Satara Satara District Satara Nil Nil Nil
7 Ratnagiri Districts of Ratnagiri and Sindhudurg Ratnagiri Sindhudurg District Sindhudurg District Kudal
8 Thane Districts of Thane and Raigad District Thane Raigad Raigad Alibag
9 Nashik Nashik District Nashik Nil Nil Nil
10 Ahmednagar Ahmednagar District Ahmednagar Nil Nil Nil
11 Jalgaon Jalgaon District Jalgaon Nil Nil Nil
12 Dhule Dhule District Dhule Nil Nil Nil
13 Aurangabad Districts of Aurangabad and Jalna Aurangabad Jalna Jalna District Jalna
14 Parbhani District of Parbhani Parbhani Nanded Nanded District Nanded  
15 Latur Districts of Latur, Osmanabad and Beed Latur (1) Osmanabad District(2)Beed District (1) Osmanabad District(2)Beed District (1) Osmanabad District(2) Beed
16 Nagpur Districts of Nagpur and Bhandara Nagpur Bhandara Bhandar a District Bhandara
17 Amravati Districts of Amravati and Wardha Amravati Wardha Wardha District Wardha
18 Chandrapur Districts of Chandrapur and Yavatmal Chandrapur (1)Yavatmal(2)Gadchiroli (1)Yavatmal(2) Gadchiroli (1) Yavatmal(2) Gadchiroli
19 Akola Districts of Akola and Buldhana Akola Buldhana Buldhana District Buldhana
(2)There shall be a Public Trusts Registration Office at the Headquarters of every Region and Sub Region mentioned in sub-rule (1) of this rule.