(1)On the constitution of a Gram Sabha or Gram Sabhas in an area as aforesaid, the enactments specified in column 3 of Schedule I shall from the date of election [,under sub-section (1) of section 27, of the first Pradhan of the Anchal Panchayat comprising the Gram Sabha or Gram Sabhas so constituted stand repealed or amended within the territorial limits of the Anchal Panchayat] [Words, figures and brackets substituted for the words and figures 'or appointment of the first Adhyaksha of the Gram Panchayat under section 11 of section 14 be repealed or amended in the area concerned' by W.B. Act 15 of 1959.] to the extent and in the manner specified in column 4 thereof :Provided that until a new assessment is made under this Act any assessment, rate, tax, toll, fee or other imposition which was in force in such area under the enactments repealed or amended as aforesaid, shall continue to be in force and all sums due on account of such rate, tax, toll, fee or other imposition in arrears or accruing shall be realised by such authority as may be appointed by the State Government as if they were due under the provisions of this Act, and shall be credited to such fund as the State Government may direct.(2)When, in consequence of the repeal of the enactments referred to in sub-section (1), any [Panchayat appointed under the Village Chaukidari Act, 1870, union committee constituted under the Bengal Local Self-Government Act of 1885, union board established under the Bengal Village Self-Government Act, 1919 or Gram Panchayat established under the Bihar Panchayat Raj Act, 1947] [Words and figures substituted for the words 'Panchayat, union committee or union board' by W.B. Act 15 of 1959.], in any area ceases to exist, all the properties, funds and other assets which are vested in such [Panchayat, union committee, union board or Gram Panchayat,] [Words substituted for the words 'Panchayat, union committee or union board' by W.B. Act 15 of 1959.] as the case may be, and all the rights and liabilities thereof shall, save as provided in the proviso to sub-section (1), be vested in such Anchal Panchayat or Anchal Panchayats and in accordance with such allocation, as may be determined by the prescribed authority, whose orders thereon shall be final.
