(1)The Government may, by notification, constitute a Zila Parishad bearing the name of the district having jurisdiction, save as otherwise provided in this Act, over the entire district excluding such portion of the district as are included in a municipality or cantonment :Provided that the Zila Parishad may have its office in any area comprised within the excluded portion of the district.(2)The Government may, after making such enquiry as it may deem fit and after consulting the Zila Parishad or the Zila Parishads concerned, as the case may be, by notification, exclude from any district or include in any district any village or Gram Panchayat or a block.
