Section 127 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
127. Alteration in limits of Block and Zila Panchayat.
(1)The [Governor] [Substituted by M.P. Act No. 39 of 1995.] may, by notification [change the headquarters of a Block or] [Inserted by M.P Act No. 43 of 1997 (w.e.f. 5-12-1997).] alter the limits of a Block by including therein any local area in the vicinity thereof or by excluding therefrom any local area comprised therein :Provided that no such notification shall be issued unless a notice signifying such intention and inviting objections from persons likely to be affected by the alteration in the limits of the Blocks by the date to be specified therein has been published in the prescribed manner and the objections received have been considered :[Provided further that no such notification to change the headquarters of a Block shall be issued except to change such headquarters which exist outside the limits of the Block to a place within that Block] [Inserted by M.P Act No. 43 of 1997 (w.e.f. 5-12-1997).],(2)On the issuance of the notification under sub-section (1), the [Governor] [Substituted by M.P. Act No. 39 of 1995.] or the authority authorised by him may pass such consequential orders as may be necessary.(3)On the alteration of the limits of a district, the State Government may pass such consequential orders in respect of Zila Panchayat as may be necessary.
