(1)The Government may, by notification, declare any village or a part of a village or group of contiguous villages with a population of not less than five hundred to constitute one or more Sabha areas:Provided that Government may in exceptional cases, by reasons to be recorded in writing, relax the limit of population of 500:Provided further that neither the whole or any part of a -(a)municipality constituted under the Haryana Municipal Act, 1973;(b)cantonment;shall be included in a sabha area unless the majority of voters in any municipality desire the establishment of a Gram Panchayat in which case the assets and liabilities, if any, of the municipality shall vest in the Gram Panchayat and the municipality shall cease to exist.(2)The population shall be ascertained on basis of last preceding decennial census of which the relevant figures have been published.(3)Government may, by notification, include any area in or exclude any area from the sabha area.(4)If the whole of the sabha area is included in a municipality or a cantonment, the Gram Panchayat shall cease to exist and the assets and liabilities of it shall vest in the municipality or cantonment, as the case may be.(5)If the whole of the sabha area is included in the Faridabad Complex under the Faridabad Complex (Regulation and Development) Act, 1971, the Gram Panchayat shall cease to exist and its assets and liabilities shall vest in the Faridabad Complex.
