Section 257(iv) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(iv)in a case where any Block or Blocks are divided into two or more Blocks, the appointment of an administrator or administrators to exercise powers and to perform the duties and the functions of the successors Panchayat Samitis until such Panchayat Samitis are in due course constituted under the Act;
