Section 126(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(1)The Governor or the authority authorised by him may, by an order in writing, disestablish a village :Provided that no such order shall be issued unless a notice of the proposal inviting objections from persons likely to be affected thereby the date to be specified therein has been published in the prescribed manner and the objections received have been considered.
