Section 4 in The Maharashtra Village Panchayats Act, 1959
4. Declaration of village.
(1)[Every village specified in the notification issued under clause (g) of article 243 of the Constitution of India shall be known by the name of that village specified in that notification:] [This portion was substituted for the portion beginning with the words 'After making' and ending with the words 'Name of ........................ village' by Maharashtra 21 of 1994, Section 3(1)(a).]Provided that, where a group of revenue villages or hamlets or other such administrative unit or part thereof is [specified in that notification] [These words were substituted for the word 'declared', by Maharashtra 21 of 1994, Section 3(1)(b).] to be a village, the village shall be known by the name of the revenue village, hamlet or as the case may be, administrative unit or part thereof, having the largest population.(2)[Where the circumstances so require to include or exclude any local area from the local area of a village or to alter the limits of a village or that a local area shall cease to be a village, then the notification issued in the like manner after consultation with the Standing Committee and [the Gram sabha and] [This portion was substituted for the portion beginning with the words 'After, consultation' and ending with the words 'any time' by Maharashtra 21 1994, Section 3(2).] the panchayat concerned, at any time, may provide to-](a)include within, or exclude from any village, any local area or otherwise after the limits of any village, or(b)declare that any local area shall cease to be a village;and thereupon the local area shall be so included or excluded, or the limits of the village so altered, or, as the case may be, the local area shall cease to be a village.
