Section 55 in Arunachal Pradesh Panchayat Raj Act, 1997
55.
(1)The Government may, after consultation with an Anchal Samiti or Samitis concerned, at any time, by notification-(a)include any village or part of a village within the limits of an Anchal Block;(b)exclude any village or part of a village from the limits of an Anchal Block; or(c)amalgamate two or more Anchal Blocks into a single Block.(2)Where, by notification under sub-section (i) any village or part of village is included within the limits of an Anchal Block, the jurisdiction of the Anchal Samiti established for that Block shall extend to such village or part which shall, unless the Government otherwise directs, become subject to all notification, rules, bye-laws and orders made under this Act or any other law in force in that Anchal Block.(3)Where, by a notification under sub-section (1) any village or part of a village is excluded from the limits of an Anchal Block, the jurisdiction of the Anchal Samiti established for that Block over such village or part shall thereupon cease and all notification, rules, by-laws and orders made under this Act or any other law in force in that block shall cease to apply to that village or part, as the case may be.(4)Where, by a notification under sub-section (i), two or more Anchal Blocks are amalgamated into a single block, the Government may make such incidental and consequential orders as may be necessary for effecting such amalgamation.
