(1)The Government may, by notification, declare any village or a part of a village or group of contiguous villages with a population of not less than five hundred to constitute one or more Sabha areas:Provided that Government may in exceptional cases, by reasons to be recorded in writing, relax the limit of population of 500:Provided further that neither the whole or any part of a -(a)municipality constituted under the Haryana Municipal Act, 1973;(b)cantonment;shall be included in a sabha area unless the majority of voters in any municipality desire the establishment of a Gram Panchayat in which case the assets and liabilities, if any, of the municipality shall vest in the Gram Panchayat and the municipality shall cease to exist.
