The Maharashtra Extension of Municipal Limits (Validation) Act, 1967.

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1967 : Mah. V] 1
THE MAHARASHTRA EXTENSION OF MUNICIPAL LIMITS
(VALIDATION) ACT, 1967
[Text as on 29th February 2024]
——————
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title and commencement.
2. Definitions.
3. Validation of inclusion or exclusion of certain areas in or from municipal limits and
re-constitution of local authorities concerned.
4. Repeal of Mah. Ord. I of 1967.
SCHEDULE
2 The Maharashtra Extension if Municipal [1967 : Mah. V
Limits (Validation) Act, 1967
1967 : Mah. V] The Maharashtra Extension if Municipal 3
Limits (Validation) Act, 1967
MAHARASHTRA ACT No. V OF 19671
[THE MAHARASHTRA EXTENSION OF MUNICIPAL LIMITS (VALIDATION) ACT, 1967.]
[This Act received the assent of the Governor on the 15th April 1967; assent was first
published in the Maharashtra Government Gazette, Part IV, on the 17th April 1967.]
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 applicab le thereto, but without at the s ame
time duly excluding such area from the li mits of the releva nt District Local Board, Zilla Parishad,
Panchayat Samitis 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 e xclusion of these
areas in or f rom the limits of the Municipalities aforesaid ; and in consequence thereof, doubts have
also arisen as to the proper constitution of the Mun icipalities 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
purpose aforementioned, and to provide for matters connected therewith ; It is hereby enacted in the
Eighteenth Year of the Republic of India as follows :—
1. Short title and commencement. — (1) This Act may be called the Maharashtra Extension of
Municipal Limits (Validation) Act, 1967.
(2) It shall be deemed to have come into force on the 12th day of January 1967.
2. Definitions.— In this Act, unless the context otherwise require,—
(a) “District Local Board” means a District Local Board specified in column 5 of the
Schedule ;
(b) “Municipal law” means a Municipal Act, specified in column 3 of the Schedule, as in
force at the relevant time ;
(c) “Municipality” means a municipal authority specified in column 2 of the Schedule ;
(d) “Panchayat Samitis” means a Panchayat Samitis specified in column 5 of the Schedule ;
(e) “Schedule” means the Schedule to this Act ;
(f) “Village Panchayat” means a Village Panchayat specified in column 5 of the Schedule ;
(g) “Zilla Parishad” means a Zilla Parishad specified in column 5 of the Schedule.
3. Validation of inclusion or exclusion of certain areas in or from municipal limits and re -
constitution of local authorities concerned.— (1) Notwithstanding anything contained in the
Bombay Local Boards Act, 1923 (Bom. VI of 1923), as in force immediately before the 1st day of May
1962, or anything in Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962),
or the Bombay Village Panchayats Act, 1958 (Bom. III of 1959), or in any other law for the time being
in force, the addition to and inclusion of any area in, or exclusion of any area from, the limits of any
Municipality mentioned in column 2 of the Schedule, in pursuance of the Government Notification
(issued under the relevant Municipal law) set out against such Municipality in column 4 of the
Schedule, shall be deemed for all purposes to have been properly and validly added to and included in,

1 For statement of Objects and Reasons, see Maharashtra Government Gazette, 1967, Part V, Extra., page 6.
4 The Maharashtra Extension if Municipal [1967 : Mah. V
Limits (Validation) Act, 1967
or excluded from, the municipal limits of the said Municipality according to the tenor of the
Notification ; and the said area shall be deemed to have been dul y excluded or included, at the relevant
time, from or in the limits of the local authorities set out against it, in column 5 of the Schedule.
(2) And accordingly, the Municipality, the District Local Board, the Zilla Parishad , the
Panchayat Samitis or, as the case may be, the Village Panchayat mentioned aforesaid, shall be deemed
for all purposes to have been properly and validly constituted or reconstituted in respect of the enlarged
or, as the case may be, diminished area within its limits; and anything done, or any action taken by or
on behalf of the State Government or the Municipality, the District Local Board, the Zilla Parishad, the
Panchayat Samitis or the Village Panchayat, or any body or officer or servant of any of them, by or
under the relevant laws applicable thereto, shall be deemed to have been validily done or taken; and
anything so done or action taken shall not be called in question in any court or before any Tribunal or
authority on the ground o nly that any area was not valid ly added to or included in, or excluded from,
the municipal limits, or that it was not duly excluded or included correspondingly from or in the limits
of the District Local Board, Zilla Parsishad, Panchayat Samitis or Village Panchayat or on any ground
which flow from or is a consequence thereof.
4. Repeal of Mah. Ord. I of 19 67.— The Maharashtra Extension of Municipal Limits
(Validation) Ordinance, 1967 (Mah. Ord. I of 1967), is hereby repealed.

SCHEDULE (contd.)
Serial
No.
Name of Municipality Act under which municipal limits
extended or diminished
Government Notification under which
limits extended or diminished
Name of District Local Board,
Zilla Parishad, Panchayat Samiti
and Village Panchayat concerned
(1) (2) (3) (4) (5)
1 The Ahmednagar Borough Municipality. The Bombay Municipal
Boroughs Act, 1925 (Bom. XVIII
of 1925).
Urban Development and Public Health
Department Notification No. MBB. 1259/A,
dated the 27th April 1962.
The District Local Board of
Ahmednagar, the Ahmed -
nagar Zilla Parishad, the
Ahmednagar Panchayat Samiti and
the Village Panchayat of Savedi.
2 The Municipality of Shrirampur . . The Bombay District Municipal
Act, 1901 (Bom. III of 1901).
Urban Development and Public Health
Department Notification No. DTM.
1261/54237-A, dated the 27th April 1964.
The Ahmednagar Zilla Parishad,
the Shrirampur Panchayat Samiti
and the Village Panchayat of
Shirasgaon.
3 The Jalgaon Borough Municipality . . The Bombay Municipal
Boroughs Act, 1925 (Bom. XVIII
of 1925).
Urban Development and Public Health
Department Notification No. MBR. 1261-
A, dated the 9th May 1963.
The Jalgaon Zilla Parishad, the
Jalgoan Panchayat Samiti and the
Village Panchayat of Pimprala.
4 The Municipality of Pachora . . The Bombay District Municipal
Act, 1901 (Bom. III of 1901).
Urban Development and Public Health
Department Notification No. DTM.
1263/25172-A, dated the 6th May 1965.
The Jalgaon Zilla Parishad and the
Pachora Panchayat Samiti.
5 The Municipality of Savada . . The Bombay District Municipal
Act, 1901 (Bom. III of 1901).
Urban Development and Public Health
Department Notification No. DTM.
1263/25/70-A, dated the 8th May 1965.
The Jalgaon Zilla Parishad and the
Raver Panchayat Samiti.
6 The Municipality of Erandol . . The Bombay District Municipal
Act, 1901 (Bom. III of 1901).
Urban Development and Public Health
Department Notification No. DTM.
1263/26545-A, dated the 18th June 1965.
The Jalgaon Zilla Parishad and the
Erandol Panchayat Samiti.
7 The Municipality of Panvel . . The Bombay District Municipal
Act, 1901 (Bom. III of 1901).
Urban Development and Public Health
Department Notification No. DTM.
1260/17991-A, dated the 25th May 1964.
The Kolaba Zilla Parishad and the
Panvel Panchayat Samiti.
8 The Malegaon Borough Municipality. The Bombay Municipal
Boroughs Act, 1925 (Bom. XVIII
of 1925).
Urban Development and Public Health
Department Notification No. MBR.
1262/41093-A, dated the 3rd October 1963.
The Nashik Zilla Parishad and the
Malegaon Panchayat Samiti.
1967 : Mah. V] The Maharashtra Extension if Municipal 5
Limits (Validation) Act, 1967

The Bombay District Municipal
Act, 1901 (Bom. III of 1901).
Urban Development and Public Health
Department Notification No. DTM. 1260 -
A, dated the 26th October 1964.
The Satara Zilla Parishad and the
Wai Panchayat Samiti.
10 The Municipality of Maindargi . . The Bombay District Municipal
Act, 1901 (Bom. III of 1901).
Urban Development and Public Health
Department Notification No. DTM.
1263/43759-A, dated the 21 st September
1964.
The Sholapur Zilla Parishad and
the Akkalkot Panchayat Samiti.
11 The Municipality of Kurduwadi. . . The Bombay District Municipal
Act, 1901 (Bom. III of 1901).
(a) Urban Development and Public
Health Department Notification No. DTM.
1261-A, dated the 17th March 1962.
(b) Urban Development and Public Health
Department Notification No. DTM. 1261 -
A, dated the 26th November 1964.
The District Local Board of
Sholapur the Sholapur Zilla
Parishad, the Madha Panchayat
Samiti and the Village Panchayat
of Kurdu.
12 The Municipality of Ambernath. . . The Bombay District Municipal
Act, 1901 (Bom. III of 1901).
Urban Development and Public Health
Department Notification No. DTM. 1262 -
A, dated the 25th May 1963.
The Thana Zilla Prishad, the
Kalyan Panchayat Samiti and
Village Panchayat of Ambernath
Pale.
13 The Town Committee of Naldurg . . The Hyderabad District
Municipalities Act, 1956 (Hyd.
XVIII of 1956).
Urban Development and Public Health
Department Notification No. DTM -(H).
1262/50592-A, dated the 23 rd December
1963.
The Osmanabad Zilla Parishad and
the Tuljapur Panchayat Samiti.
14 The Municipal Committee of Tumsar. The Central Provinces and Berar
Municipalities Act, 1922 (C. P.
and Berar II of 1922).
Urban Development and Public Health
Department Notification No. DTM -(M).
1263/30090-N, dated the 3rd July 1965.
The Bhandara Zilla Parishad and
the Tumsar Panchayat Samiti.
15 The Municipal Committee of Mehkar. The Central Provinces and Berar
Municipalities Act, 1922 (C. P.
and Berar II of 1922).
Urban Development and Public Health
Department Notification No. DTM -(M).
1263/14676-N, dated the 15th April 1965.
The Buldhana Zilla Parishad and
the Mehkar Panchayat Samiti.
6 The Maharashtra Extension if Municipal [1967 : Mah. V
Limits (Validation) Act, 1967

1967 : Mah. V] The Maharashtra Extension of Municipal 7
Limits (Validation) Act, 1967

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