Section 3(3) in The West Bengal Panchayat Act, 1973
(3)The State Government may, after making such enquiry as it may think fit and after consulting the views of the Gram Panchayat or Panchayats concerned, by notification -(a)exclude from any Gram any area comprised therein; or.(b)[ include in any Gram any area contiguous to such Gram or 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; or] [[Clause (b) substituted by W.B. Act 2 of 1983, w.e.f. 19.1.1983. which was earlier as under:-'(b) include in any Gram any area contiguous to such Gram: or'.]](c)divide the area of a Gram so as to constitute two or more Grams; or(d)unite the areas of two or more Grams so as to constitute a single Gram.
