Section 126 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
126. Disestablishment of village.
(1)The Governor or the authority authorised by him may, by an order in writing, disestablish a village :Provided that no such order shall be issued unless a notice of the proposal inviting objections from persons likely to be affected thereby the dale to be specified therein has been published in the prescribed manner and the objections received have been considered.(2)On making of the order under sub-section (V), the Governor or the authority authorised by him may pass such consequential orders as may be necessary.
