Section 9(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)Subject to the general or special order of the Government, the Deputy Commissioner may, if, in his opinion it is expedient to declare any area comprising a village or group of villages having a population of not less than three hundred to be a Panchayat area, after previous publication, declare such area as a Panchayat area for the purposes of this Act:Provided that the Deputy Commissioner may, with the previous approval of the Government, declare any area comprising a village of group of villages having a population of less than three hundred as special cases, as Panchayat area for the purposes of this Act.
