(5)The State Government may, after making such enquiry, as it may think fit and/or after obtaining the views of the Gram Sabha, by notification;(a)exclude from any Gram any area comprised therein;or(b)include in any Gram any area adjoining to such Gram;or(c)divide the area of a Gram so as to constitute to such Gram;or(d)unite the areas of two or more Grams so as to constitute a new Gram.
