Section 6 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
6. Alteration of the limits of a municipal area.
(1)[Subject to the provisions of sub-section (2) of Section 3, the State] [These words, brackets and figures were substituted For the words 'The State' by Maharashtra 41 of 1994, Section 111.] Government may by notification in the Official Gazette,-(a)alter the limits of a municipal area so as to include therein or to exclude therefrom such local area as may be specified in the notification;(b)amalgamate two or more municipal areas so as to form one municipal area;(c)split up any municipal area into two or more municipal areas;(d)declare that the whole of any local area comprising a municipal area shall, cease to be a municipal area:Provided that, no such notification shall be issued by the State Government under any of the clauses of this sub-section without consulting the Municipal Council or Councils and other local authorities concerned.(2)Prior to the publication of a notification under sub-section (1), the procedure prescribed in sub-sections (3), (4) and (5) of section 3 shall mutatis mutandis be followed.[Provided that, the State Government may dispense with the provisions of subÂsections (3), (4) and (5) of section 3 regarding proclamation and of the proviso to sub-section (1) of this section regarding consultation, in respect of the municipal area, where the population, as per the latest census figures has exceeded three lakhs; and a Corporation under the provisions of [the Bombay Provincial Municipal Corporations Act, 1949] [This proviso was added by Maharashtra 42 of 2011, Section 4 (w.e.f. 24-10-2011).] is being constituted for such area, with the same boundaries.](2)Municipal Authorities and Establishment of Councils
