(1)A [Zilla Parishad] [Words substituted for the words 'District Board' by W.B. Act 27 of 1965.] may, with the concurrence of a Gram Panchayat and subject to such restrictions and conditions as may be mutually agreed upon, delegate to such Gram Panchayat any of its functions in the manner prescribed.(2)Where functions are delegated to a Gram Panchayat under this section, the Gram Panchayat, in the discharge of such functions, shall act as the agent of the [Zilla Parishad] [Words substituted for the words 'District Board' by W.B. Act 27 of 1965.].
