(3)When the area of any Gram is divided under clause (c) of subsection (3) of Section 3, so as to constitute two or more Grams, the Gram Panchayat of that Gram shall, from the date of the notification referred to in that sub-section, cease to exist and there shall be reconstitution of the Gram Panchayat for the newly constituted Grams in accordance with the provisions of this Act.
