(1)The State Government may, by notification , divide a District into Blocks each of which shall comprise such local areas as may be specified in the notification :Provided that a Block may comprise such Grams as are not contiguous or have not common boundaries and are separated by an area to which this Act does not extend or areas in which the remaining Sections of this Act, referred to in sub-section (3) of Section 1, have not come into force.
