(1)The Government may, by notification divide a district into blocks each of which shall comprise such areas as may be specified in the notification.(2)The notification under sub-section (1) shall specify the name of the block by which it shall be known and shall specify the local limits of such block.(3)The Government may, [-] [Omitted the words 'after making such enquiry as it may deem fit and after consulting the views of Zila Parishad, Panchayat Samiti or Gram Panchayat concerned' vide Haryana Act No. 10 of 1999.], by notification-(a)exclude from any block or include in any block any village or Gram Panchayat;(b)divide the area of a block so as to constitute two or more blocks ; or(c)unite the areas of two or more blocks so as to constitute a single block.
