Maharashtra Extension of Municipal Limits (Validation) Act, 1967

For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1967, Part V, Extraordinary, page 6. An Act to remove doubts as to the validity of certain changes made in the areas comprising the limits of certain local authorities and for matters connected therewith. Whereas, certain areas have been added to and included in the limits of certain Municipalities in pursuance of provisions in the relevant Municipal laws applicable thereto, but without at the same time duly excluding such areas from the limits of the relevant District Local Board, Zilla Parishad, Panchayat Samiti or Village Panchayat, as the case may be, to which these areas pertained, in the manner provided therefor in the relevant law relating to such local authority; And Whereas, certain areas have likewise been included in and again excluded from the limits of a Municipality without duly altering the limits of the relevant local authorities; And Whereas, doubts have arisen as to the validity of the inclusion or exclusion of these areas in or from the limits of the Municipalities aforesaid; and in consequence thereof, doubts have also arisen as to the proper constitution of the Municipalities functioning in the municipal limits enlarged or purported to be enlarged or diminished or purported to be diminished as aforesaid, and also of the District Local Boards, Zilla Parishads, Panchayat Samitis and Village Panchayats functioning in the areas purported to be correspondingly diminished or enlarged; And Whereas, it is expedient to remove these doubts, and to validate all action taken for the purposes aforementioned, and to provide for matters connected therewith; It is hereby enacted in the Eighteenth Year of the Republic of India as follows :-

Act number

Act 5 of 1967

Year

1967

Enacted on

17-04-1967

In force from

17 April 1967

Jurisdiction

Maharashtra State Act

Subjects

Administrative Law

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Official source: India Code