(1)The State Government may, by notification, declare for the purposes of this Act any mauza or part of a mauza or group of contiguous mauzas or parts thereof to be a Gram:[Provided that any group of mauzas or parts thereof, when they are not contiguous or have no common boundaries and are separated by an area to which this Act does not extend or in which the remaining sections of this Act referred to in sub-section (3) of section 1 have not come into force, may also be declared to be a Gram] [Proviso inserted by W.B. Act 2 of 1983. w.e.f. 19.1.1983.].(2)The notification under sub-section (1) shall specify the name of the Gram by which it shall be known and shall specify the local limits of such Gram.(3)The State Government may, after making such enquiry as it may think fit and after consulting the views of the Gram Panchayat or Panchayats concerned, by notification -(a)exclude from any Gram any area comprised therein; or.(b)[ include in any Gram any area contiguous to such Gram or separated by an area to which this Act does not extend or in which the remaining sections of this Act referred to in sub-section (3) of section 1 have not come into force; or] [[Clause (b) substituted by W.B. Act 2 of 1983, w.e.f. 19.1.1983. which was earlier as under:-'(b) include in any Gram any area contiguous to such Gram: or'.]](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.
