Section 155 in The West Bengal Panchayat Act, 1973
155. State Government may place other property under Zilla Parishad.
- The State Government may from time to time, with the consent of the Zilla Parishad, place any road, bridge, ferry, channel, building or other property vested in the State Government and situated within the district under the control and management of the Zilla Parishad subject to such conditions as it may specify:[Provided that the Government may, after considering the views of the Zilla Parishad, withdraw such control and management to itself subject to such conditions as it may specify] [Proviso to Section 155 inserted by W.B. Act 37 of 1984.].
