Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 10] [Entire Act] State of Maharashtra - Section Section 3 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 3. Division into administrative areas. - For the purposes of this Act, the State of Maharashtra shall be divided into Districts, and Districts shall be divided into Blocks.
