(i)For the purposes of this Act, a District Magistrate on direction of the State Government may , by notification in the District Gazette, specify a village or [a group of Villages Gram Sabha] [Substituted 'a group of villages gram' by Jharkhand Act No. 7 of 2002 dated 17.1.2002.] but, where a Gram Sabha is constituted for a group of villages, name of the village having the largest population shall be specified (prefixed to) as that Gram Sabha;(ii)Gram Sabha means a body consisting of persons registered in the electoral rolls relating to a revenue village comprised within a Gram Panchayat area;(iii)Gram Sabha in a scheduled area:- Ordinarily there shall be one GRAM SABHA for a village but if members of a Gram Sabha in a scheduled area so desired more than one Gram Sabha may be constituted in the manner to be prescribed, and in the area of each such Gram Sabha there shall be a residence or a group of residences or group of small villages or villages/tolas comprising communities which shall manage their activities according to customs and usages.
