(1)When an area is excluded from a Gram under clause(a)of sub-section (5) of section 3, such area shall, as from the date of the notification referred to in that sub-section cease to be subject to the jurisdiction of the Gram Panchayat of that Gram and, unless the State Government otherwise directs, all rules, orders, directions and notifications in force in that Gram shall also cease to apply to the area so excluded.
