(2)Subject to the general or special orders of the Government and the provisions of this Act, the Deputy Commissioner may, at the request of the Grama Panchayat concerned, or otherwise, and after previous publication of the proposal by notification, at any time,-(a)increase the area of any panchayat area by including within such panchayat area any village or group of villages;(b)diminish the area of any panchayat area by excluding from such panchayat area any village or group of villages;(c)alter the head quarters of any panchayat area;(d)alter the name of any panchayat area; or(e)declare that any area shall cease to be a panchayat area.
