(2)The Government may, subject to sub-section (3), by notification, amend or alter the Schedule, so as to,-(a)form a new village by separation of local area from any village or by uniting two or more villages or parts of villages or by uniting any local area to a part of any village;(b)increase the local area of any village;(c)diminish the local area of any village;(d)alter the boundaries of any village;(e)alter the name of any village;(f)merge a village or a part of a village to any Nagar Panchayat or Municipality or Municipal Corporation;(g)remove a village from the purview of this Act;(h)describe the area of the Village.
