Section 73 in Arunachal Pradesh Panchayat Raj Act, 1997
73.
The State Government may, from time to time with the consent of an Anchal Samiti, place any road, bridge, ferry, channel, building or other property vested in the State Government, and situated within the Block, under the Control and management of the Anchal Samiti subject to such conditions as it may specify;Provided that the State Government may, after considering the view of the Anchal Samiti, withdraw such control and management to itself subject to such conditions as it may specify;
