Section 185A(3) in The West Bengal Panchayat Act, 1973
(3)Notwithstanding anything contained in sub-section (1) of this section or elsewhere in this Act, -(a)anything done or any action taken by the Zilla Parishad under this Act prior to the coming into office of the Council, and(b)all rules, orders, bye-laws and notifications made or issued from time to time under the provisions of the West Bengal Panchayat Act, 1957, or the West Bengal Zilla Parishads Act, 1963, or this Act, applicable to the Zilla Parishad,and continuing in force immediately before the coming into office of the Council, shall, after such coming into office, continue in force in so far as they are not inconsistent with the provisions of the Darjeeling Gorkha Hill Council Act, 1988 until they are repealed or amended.
