62. [ Allocation of properties to Gram Panchayat and Anchal Panchayat. [Section 62 substituted by W.B. Act 13 of 1978.]
- The State Government may allocate to a Gram Panchayat or an Anchal Panchayat, any public property situated within its local jurisdiction, and thereupon such property shall vest in and come under the control of the Gram Panchayat or, as the case may be, Anchal Panchayat.] [Sub-Section (1) substituted by W.B. Act 27 of 1965.]
