Section 5(1) in The West Bengal Panchayat Act, 1957
(1)The State Government may, after consulting the views of the Gram Sabha or Sabhas concerned, by notification -(a)exclude from the local limits of the jurisdiction of a Gram Sabha any area comprised therein; or(b)include within the local limits of the jurisdiction of a Gram Sabha any area in the vicinity thereof; or(c)divide the area of any Gram Sabha so as to constitute two or more Gram Sabhas; or(d)unite the areas of two or more Gram Sabhas so as to constitute a single Gram Sabha; or(e)otherwise alter or revise the limits of any Gram Sabha.
