Section 55(3) in Arunachal Pradesh Panchayat Raj Act, 1997
(3)Where, by a notification under sub-section (1) any village or part of a village is excluded from the limits of an Anchal Block, the jurisdiction of the Anchal Samiti established for that Block over such village or part shall thereupon cease and all notification, rules, by-laws and orders made under this Act or any other law in force in that block shall cease to apply to that village or part, as the case may be.
