Section 3(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)The Government may, at the request of the Gram Sabha concerned or otherwise and after previous publication of a proposal by a notification, at any time,-(a)increase any Sabha area by including within such Sabha area any village or group of villages; or(b)diminish any Sabha area by excluding from such Sabha area any village or group of villages; or(c)alter the headquarter of any Sabha area; or(d)alter the name of any Sabha area; or(e)declare that any area shall cease to be a Sabha area:[***] [Proviso Omitted vide Act No. 10 of 1997.]
