Section 118A(2) in The West Bengal Panchayat Act, 1957
(2)Notwithstanding anything contained in section 4, upon the appointment of an Administrator under Sub-section (1) in respect of any Anchal Panchayat, -(a)the enactments specified in column 3 of Schedule I shall stand repealed or amended within the territorial limits of such Anchal Panchayat to the extent and in the manner specified in column 4 thereof;(b)any Panchayat appointed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, having jurisdiction within the territorial limits of such Anchal Panchayat shall cease to function within such limits; and(c)all such properties, funds and other assets and all such rights and liabilities of such Panchayat, union committee, union board or Gram Panchayat, as the case may be, as are relatable to the area within the territorial limits of such Anchal Panchayat in accordance with the allocation determined by the prescribed authority by an order made in this behalf shall, subject to such conditions as the prescribed authority may direct, vest in the Administrator.
