(3)Subject to the provisions of the Tripura Land Revenue & Land Reforms Act, 1960 the State Government, may, after making such enquiry as it may think [............] [Deleted by The Tripura Panchayats (Second Amendment) Act, 1998, w.e.f. 15. 10. 1998.] by notification -(a)exclude from any District any area comprised therein ;(b)include in any District any area contiguous to such Districts or separated by an area to which this Act does not extend or in which the remaining Sections of this Act, referred to in sub-section (3), of Section 1, have not come into force ;(c)divide the area of a District so as to constitute two or more Districts ; or(d)unite the areas of two or more Districts so as to constitute a single District.
