Section 4(2) in The West Bengal Panchayat Act, 1957
(2)When, in consequence of the repeal of the enactments referred to in sub-section (1), any [Panchayat appointed under the Village Chaukidari Act, 1870, union committee constituted under the Bengal Local Self-Government Act of 1885, union board established under the Bengal Village Self-Government Act, 1919 or Gram Panchayat established under the Bihar Panchayat Raj Act, 1947] [Words and figures substituted for the words 'Panchayat, union committee or union board' by W.B. Act 15 of 1959.], in any area ceases to exist, all the properties, funds and other assets which are vested in such [Panchayat, union committee, union board or Gram Panchayat,] [Words substituted for the words 'Panchayat, union committee or union board' by W.B. Act 15 of 1959.] as the case may be, and all the rights and liabilities thereof shall, save as provided in the proviso to sub-section (1), be vested in such Anchal Panchayat or Anchal Panchayats and in accordance with such allocation, as may be determined by the prescribed authority, whose orders thereon shall be final.
