Section 118 in The Orissa Grama Panchayats Act, 1964
118. Devolution of assets on dissolution or supersession.
- When a Grama Panchayat is dissolved under Section 116 or superseded under Section 117 the Collector, until the date of reconstitution thereof, and the reconstituted Grama Panchayat thereafter, shall be entitled to all the assets and shall be subject to all the liabilities of the Grama Panchayat as on the date of dissolution or supersession, and on the date of reconstitution, respectively.
