(3)The State Government may, after making such enquiry as it may think fit [* * *] [Deleted by The Tripura Panchayats (Second Amendment) Act, 1998, w.e.f 15.10.1998.] by notification -(a)exclude from any Block any Gram comprised therein ;(b)include in any Block any Gram contiguous to such Block or separated by an area to which this Act does not extend or in which the remaining Sections of this Act, referred to in subsection (3) of Section 1, have not come into force ;(c)divide the area of a Block so as to constitute two or more Blocks ; or(d)unite the areas of two or more Blocks so as to constitute a single Block.
