(2)On the inclusion of a municipal area in a Gram Panchayat under sub-section (1) of section 6A of the West Bengal Panchayat Act, 1973, (West Ben. Act XLI of 1973), the Chairman or the Vice-Chairman or any other authority, or any other member, exercising the powers, performing the functions, and discharging the duties, of the Chairman immediately before the inclusion of such municipal area in the Gram Panchayat, shall make over the properties, funds and liabilities of the Municipality in respect of the area so included to the Gram Panchayat, the Panchayat Samity, the Zilla Parishad or the Mahakuma Parishad. in accordance with such allocation as may be determined by the prescribed authority referred to in clause (a) of sub-section (3) of section 6A of that Act.
