133. Vesting in properties etc., of Panchayat bodies on withdrawal of provision of Act.
- When the provisions of this Act are withdrawn from any Zilla Parishad or Anchalik Panchayat or Gaon Panchayat area, all the properties, funds and dues, which were vested in such Zilla Parishads, Anchalik Panchayats or Gaon Panchayats, shall be vested in the Dy. Commissioner or the Sub-divisional Officers as the case may be, who shall make such allocation of the properties as he deems fit with the prior approval of the Government.
