(3)Any notification issued under sub-Section (1) may contain such supplemental, incidental and consequential provisions as the Government may deem necessary, and in particular, may direct-(i)that any tax, fee or other sum due to the Panchayat all be payable to the Gram Sabha ;(ii)that appeals, petitions or other applications with reference to any such tax, fee or sum which are pending on the date of such notification shall be disposed of by the Gram Sabha.
