(1)A Gram Panchayat shall be deemed to have been constituted,-(a)for every village which has been specified in Schedule VIII, on and from the date following the date on which the present term of the elected body of the existing Gram Panchayat corresponding to the areas covered by such village expires;(b)for every village which has been specified in Schedule VIII, where there is no elected body for the existing Gram Panchayat corresponding to the areas covered by such village as on the date of commencement of this Act, on such date of commencement, and(c)for any village added subsequently to Schedule VIII by a notification in terms of section 3, from the date of such notification.
