Section 218 in The West Bengal Panchayat Act, 1973
218. Repeal.
(1)With effect from the date of the coming into office of a Gram Panchayat under sub-section (4) of section 4, the provisions of the West Bengal Panchayat Act, 1957,[relating to Gram Sabha, Gram Panchayat, Anchal Panchayat and Nyaya Panchayat shall stand repealed within the territorial limits of the Gram and the Union Board constituted under the Bengal Village Self-Government Act, 1919, shall cease to function.] [ Words substituted for the words 'relating to Gram Panchayat shall stand repealed within the territorial limits of the Gram' by W.B. Act 58 of 1978.](2)With effect from the date of the coming into office of a Panchayat Samiti under sub-section (3) of section 94, [* * * * * *] [Words and figures 'the provisions of the West Bengal Panchayat Act, 1957, relating to Anchal Panchayats and' omitted by W.B. Act 58 of 1978.] the provisions of the West Bengal Zilla Parishads Act, 1963, relating to Anchalik Parishads shall stand repealed within the territorial limits of the Block.(3)With effect from the date of the coming into office of a Zilla Parishad under sub-section (3) of section 140, the provisions of the West Bengal Zilla Parishads Act, 1963, relating to Zilla Parishads shall stand repealed in the district.
