Section 118A(3) in The West Bengal Panchayat Act, 1957
(3)The appointment of an Administrator under sub-section (1) in respect of any Anchal Panchayat shall terminate immediately on the completion of the constitution of such Anchal Panchayat and the properties, funds, assets, rights and liabilities vested in the Administrator under clause (c) of sub-section (2) shall thereupon stand transferred to and vest in such Anchal Panchayat.
