Section 3(2) in Telangana Districts (Formation) Act, 1974
(2)The Government may, in the interests of better administration and development of the areas, by notification, from time to time, and with effect on and from such date as may be specified therein, -(a)form a new district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.] by separation of area from any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.] or by uniting two or more districts, revenue divisions, [or mandals] [Substituted by Act No.14 of 1985.] or parts thereof or by uniting any area to a district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.] or part thereof;(b)increase the area of any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.];(c)diminish the area of any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.];(d)alter the boundaries of any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.];(e)alter the name of any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.];[XXX] [Proviso omitted by Act No.14 of 1985.]
