(3)The State Government may , after making such enquiry as it may think fit, and after consulting the Gram Panchayats concerned constituted under the provisions of this Act, by notification published in the Official Gazette -(a)exclude from any Gram any area comprised therein ;(b)include in any of a Gram any area contiguous to such Gram ;(c)divide the area of a Gram so as to constitute two or more Grams ; or(d)unite the areas of two or more Grams so as to constitute a single Gram.
