Section 93(1) in The West Bengal Panchayat Act, 1973
(1)The State Government may, by notification, divide a district into Blocks each comprising such contiguous Grams as may be specified in the notification:[Provided that a Block may comprise such Grams as are not contiguous or have no common boundaries and are separated by an area to which this Act does not extend or in which the remaining sections of this Act referred to in sub-section (3) of section 1 have not come into force.] [Proviso inserted by W.B. Act 2 of 1983. w.e.f. 19.1.1983.]
