Section 3(2) in The Orissa Grama Panchayats Act, 1964
(2)Wherever the State Government deem it fit so to do they may cancel any notification in respect of a Grama under Sub-section (1) or may alter the area comprised in a Grama by reducing or adding to the number of villages comprised within such Grama and by declaration notified in the Gazette constitute such altered area or areas as a Grama or Gramas, as the case may be, for the purposes of the said sub-section.
