Section 55(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)Where, by notification under sub-section (i) any village or part of village is included within the limits of an Anchal Block, the jurisdiction of the Anchal Samiti established for that Block shall extend to such village or part which shall, unless the Government otherwise directs, become subject to all notification, rules, bye-laws and orders made under this Act or any other law in force in that Anchal Block.
