Section 118A(1) in The West Bengal Panchayat Act, 1957
(1)Where by reason of an order of a competent court setting aside, or prohibiting the holding of, any election held or to be held under the provisions of section 11, section 26 or section 27, or otherwise delaying the constitution of an Anchal Panchayat, the first constitution of any Anchal Panchayat after its establishment under section 25 cannot be completed within such time as the prescribed authority considers to be reasonable, the prescribed authority may, with the previous approval of the State Government, appoint an Administrator to exercise or perform, in such manner and subject to such conditions as the prescribed authority may direct, the powers, duties or functions conferred or imposed on such Anchal Panchayat by or under the provisions of this Act or any other Act or any rule made under this Act within the territorial limits of such Anchal Panchayat.
