(3)The State Government may, exclude any street, bridge or drain from the operation of this Act or of any specified section of this Act:Provided that construction and maintenance of such items are done by other agency/Government from resources other than Gaon Panchayat fund:Provided further that if the cost of the construction of the work had been paid from the Gaon Panchayat fund such work shall not be excluded from the operation of this Act or any special section of this Act except after consideration of the views of the Gaon Panchayat at a meeting.
