Section 3(3) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(3)The Executive Committee may, after making such enquiry as it may think fit and proper and after consulting the Village Committee or Committees concerned constituted under the provisions of this Act, by Notification in the Tripura Gazette-(a)Excludes from any village, any area comprised therein ; or(b)Include in any village, any area contiguous to such village or(c)Divide the area of a village so as to constitute two or more villages; or(d)Unite the areas of two or more villages so as to constitute a single village.
