(2)Notwithstanding anything contained in the U.P. Panchayat Raj Act, 1947 the powers, functions and duties referred to in sub-section (1) and in section 23 shall be deemed to be the powers, functions and duties of the Gaon Panchayat under the said Act.] [ Sections 22 to 24 substituted by U.P. Act 27 of 1989, vide Section 4, (w.e.f. 16th Sept. 1989)]Property, Contract, Finance, Accounts and Audit
