Section 256(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Every such notification shall define the limits of the local area which is intended to be included in, or excluded from, a Block, or of the areas of the Blocks intended to be amalgamated into one, or of the area of each of the Blocks intended to be constituted after splitting up an existing Block, as the case may be.
