Section 9(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)Subject to the provisions of this Act, the Deputy Commissioner may, at the request of the Gram Panchayat concerned-(i)increase the area of any Panchayat area by including within such Panchayat area, any village or group of villages;(ii)diminish area of any Panchayat area by excluding from such Panchayat area, any village or group of villages;(iii)alter the name of any Panchayat area; or(iv)declare that any area ceases to be a Panchayat area.
