(3)The Government may, at the request of the Panchayat concerned, or otherwise, and after previous publication of the proposal by notification, at any time,-(a)increase the area of any Panchayat area by including within such Panchayat area any village or group of villages;(b)diminish the area of any Panchayat area by excluding from such Panchayat area any village or group of villages;(c)alter the headquarters of any Panchayat area;(d)alter the name of any Panchayat area; or(e)declare that any area shall cease to be a Panchayat area.
