(i)For the purposes of this Act, a District Magistrate on direction of the State Government may , by notification in the District Gazette, specify a village or [a group of Villages Gram Sabha] [Substituted 'a group of villages gram' by Jharkhand Act No. 7 of 2002 dated 17.1.2002.] but, where a Gram Sabha is constituted for a group of villages, name of the village having the largest population shall be specified (prefixed to) as that Gram Sabha;
