Section 34(1) in Gorkhaland Territorial Administration Act, 2011
(1)Notwithstanding the provisions of West Bengal Panchayat Act, 1973 or the West Bengal Municipal Act, 1993, the Gorkhaland Territorial Administration shall exercise general powers of supervision over Zilla Parishad, Panchayat Samities, Gram Panchayats and municipalities in the region constituted in accordance with the provisions of the Constitution of India, and it shall be the duty of every such Zilla Parishad, Panchayat Samiti, Gram Panchayat or municipality to give effect to any direction of the Gorkhaland Territorial Administration on matters of policy or planning for development.
