Section 3(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)The [Government] [Substituted by Section 3(2)(a) of Act No. 22 of 2002.] may, by notification and in accordance with such rules as may be prescribed in this behalf -(a)form a new village by separation of local area from any village or by uniting two or more villages or parts of villages or by uniting any local area to a part of any village:[Provided that the Government shall take into consideration the financial viability of the Gram Panchayat, to be newly created before bifurcation of the said Gram Panchayat, for the purpose of providing a Panchayat Secretary.] [Added by Section 3(2)(b) of Act No. 22 of 2002.](b)increase the local area of any village;(c)diminish the local area of any village;(d)alter the boundaries of any village;(e)alter the name of any village;(f)cancel a notification issued under sub-Section (1).
