Section 118A(4) in The West Bengal Panchayat Act, 1957
(4)If the first constitution of any Gram Panchayat for a Gram Sabha comprised in an Anchal Panchayat in respect of which an Administrator has been appointed under sub-section (1) has not been completed by reason of an order of a competent court then, during such period as the constitution of such Gram Panchayat cannot be completed, -(a)the administrator appointed under sub-section (1) shall, in such manner and subject to such conditions as the prescribed authority may direct, also exercise or perform the powers, duties or functions conferred or imposed on such Gram Panchayat by or under the provisions of this Act or any other Act or any rule made under this Act within the area of the Gram Sabha concerned, and(b)the properties to be vested in such Gram Panchayat under section 61 shall, subject to such conditions as the prescribed authority may direct, be vested in the Administrator.Explanation. - For the purposes of this section, the constitution of an Anchal Panchayat shall be deemed to be completed on the election of its Pradhan and Upa-Pradhan under section 27, and the constitution of a Gram Panchayat shall be deemed to be completed on the election of its Adhyaksha and Upadhyaksha under sub-section (6) of section 11.]Removal of Difficulty
