Section 125 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
125. Change of headquarters of Gram Panchayat division, amalgamation and alteration of Panchayat area.
(1)The Governor or the authority authorized by him may by order change the headquarters of a Gram Panchayat or alter, the limits of a Gram Panchayat area by including within it any local area in the vicinity thereof or by excluding therefrom any local area comprised therein or amalgamate two or more Gram Panchayat areas and from one Gram Panchayat area in their place or split up a Gram Panchayat area and from two or more Gram Panchayat areas in its place :Provided that no order under this section shall be made unless a proposal in this behalf is published for inviting suggestions and objections in such manner as may be prescribed an objections are considered.(2)On the issuance of the order under sub-section (1), the Governor or the prescribed authority shall pass such consequential orders as may be necessary.
