Section 55(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(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.
