(1)A Zilla Parishad [or the Mahakuma Parishad or the Council] [Words inserted by W.B. Act 20 of 1988.] 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 or the Mahakuma Parished or the Council, as the case may be.] [Words substituted for the words 'the Zilla Parishad,' by W.B. Act 20 of 1988.]
