(1)When on account of the reason that the limits of a panchayat area or district are, during the term of office of the members of a Panchayat or Zilla Panchayat, altered, the Government may by order published in the Official Gazette, dissolve such Panchayat or Zilla Panchayat from a date specified in the order and direct that a Panchayat or Zilla Panchayat.(i)be reconstituted for the Panchayat area of which the Panchayat or the district of which the Zilla Panchayat has been dissolved; or(ii)be established for a Panchayat area or district which has been newly constituted.
