Section 72(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)Notwithstanding anything contained in sub-section (1), Anchal Samiti shall hot undertake or execute any scheme confined to an area over which a Gram Panchayat has jurisdiction unless the Gram Panchayat is of opinion that the implementation of such a scheme is beyond its competence, financially or otherwise, and passes a resolution to that effect. In the latter case, the Anchal Samiti may execute the scheme by itself or entrust its execution to the Gram Panchayat and give such assistance as may be required;Provided that an Anchal Samiti may undertake or execute any scheme referred to in subclause (ii) of clause (a) of sub-section (1) confined to an area over which a Gram Panchayat has jurisdiction.
