5. Power to appoint panchayat on application of villagers.
- Whenever the majority in number of the adult male residents in any village [Repealed by Act 1 of 1892] shall by writing signed by them, apply to the [District Magistrate, Substituted by Act, 1 of 1892] [Substituted by Section 5 Bengal Act, 1 of 1892.] for the appointment of a panchayat in such village [Omitted by Bengal Act 1 of 1892.], it shall be lawful for him to appoint a panchayat under this Act in such village [Omitted by Bengal Act 1 of 1892.] without regard to the number of houses therein contained, and all the provisions of this Act shall apply to such panchayat and to such village [Omitted by Bengal Act 1 of 1892.].
