Section 6A(1) in The West Bengal Panchayat Act, 1973
(1)If the State Government is of opinion that the whole or any part of the area of a Municipal it y has changed its character and should constitute one or more Gram Panchayats, the State Government may, by notification, after previous publication of the draft of the notification in the Official Gazette, -(a)include such area in an existing Gram Panchayat to be specified in the notification, or(b)constitute one or more Gram Panchayats in such area:Provided that the draft of the notification shall also be published in at least two local newspapers published from any place within the district in which the area of the Municipality is situated, inviting objections and suggestions within a period of two months from the date of such publication, and any objection or suggestion which may be received, shall be considered by such authority as may be appointed by the State Government in this behalf, within three months from the date of such publication, after giving the persons concerned an opportunity of being heard.
