(1)When any Gram Panchayat is excluded from a Block under clause (a) of sub-section (3) of Section 67, such Gram shall , as from the date of the notification referred to in that sub-section , cease to be subject to the jurisdiction of the Panchayat Samiti of that Block and, unless the State Government otherwise directs, to the rules, orders, directions and notifications in force therein.
