Section 114A(2) in The West Bengal Panchayat Act, 1973
(2)Upon the publication of a Development Plan under sub-section (1), [the provisions of sections 23, 24 and 25] [Words and figures substituted for the words and figures 'the provisions of section 23' by W.B. Act 18 of 1994.] shall cease to be in force in the area referred to in sub-section (1).
