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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(2) in Assam Panchayat Act, 1994

(2)After consultation with the Gaon Panchayat, if it had already been established, the Government may, by similar notification, at any time -
(a)Include within or exclude from any village, any local area or otherwise, from the limit of any village: or
(b)declare that any local area shall cease to be a village and thereupon the local area shall be so excluded from the limit of the village so altered.