Section 161 in The West Bengal Panchayat Act, 1973
161. Joint execution of schemes by two or more Zilla Parishads.
- The Zilla Parishads of two or more adjacent districts may jointly undertake and execute at common cost any development scheme or project or may jointly establish a common ferry on such terms and conditions as may be agreed upon, and in case of any difference as to the interpretation of such terms and conditions the matter shall be referred to the State Government whose decision shall be final.
