Section 40(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)The State Government may, by notification, exclude any street, bridge or drain from the operation of this Act or of any specified section of this Act:Provided that, if the cost of the construction of the work shall have been paid from the Gram Panchayat Fund, such work shall not be excluded from the operation of this Act or any specified section of this Act except after consideration of the views of the Gram Panchayat at a meeting.
