(1)If at any time the whole of the area of a Gram is included in a Municipality, or in an area constituted as Notified area under any law for the time being in force or in an area under the authority of a Cantonment, [Autonomous District] [Inserted by The Tripura Panchayat (Second Ammendment) Act, 1998,w.e.f. 15-10-1998.] the Gram Panchayat concerned shall cease to exist and the properties, funds and other assets vested in such Gram Panchayat and all the rights and liabilities of such Gram Panchayat shall vest and develop on the Commissioners of the Municipality or on the Notified Area Authority or on the Cantonment Authority as the case may be.
