5. Power to appoint panchayat on application of villagers.
- Whenever the majority in number of the adult male residents in any village [* * * *] [Omitted by Act 18 of 1952.] shall by writing signed by them, apply to the [District Magistrate] [Substituted by Bengal Act 1 of 1892.] for the appointment of a panchayat in such village [* *] [Omitted by Act 18 of 1952.], it shall be lawful for him to appoint a panchayat under this Act in such village a [* *] [Omitted by Act 18 of 1952.] 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 Act 18 of 1952.].
