Section 218(1) in The West Bengal Panchayat Act, 1973
(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Bengal Panchayat Act, 1957,[relating to Gram Sabha, Gram Panchayat, Anchal Panchayat and Nyaya Panchayat shall stand repealed within the territorial limits of the Gram and the Union Board constituted under the Bengal Village Self-Government Act, 1919, shall cease to function.] [ Words substituted for the words 'relating to Gram Panchayat shall stand repealed within the territorial limits of the Gram' by W.B. Act 58 of 1978.]
