Section 53 in Arunachal Pradesh Panchayat Raj Act, 1997
53.
Tile Government may, by notification, declare such contiguous areas in a district as it deems fit, to be an Anchal Block for the purposes of this Act and may specify the Gram Panchayats in the Anchal Block;Provided that no area included in a Municipality, Town Committee or Cantonment constituted -under any law for the time being in force shall be included in an Anchal Block.
