(3)Notwithstanding anything contained in sub-section (1) or sub-sections (2) the Government may at any time by notification in the Gazette, exclude from the operation of this Act any such public road, sewer, drain, drainage work, tunnel or culvert and may also modify or cancel such notification and thereupon they shall revest in Government.Provided that, before issuing such a notification the Government shall consult the village panchayat concerned and give due regard to the objections, if any.
