Section 3(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(3)If after a Panchayat Samiti is constituted for a tahsil or block under sub-section (1), the tahsil or block is redelimited, the Government may reconstitute a Panchayat Samiti for the redelimited tahsil or block under the provisions of that sub-section.
