(1)When an area of a Gramdan village which has ceased to be such village under this Chapter is transferred by the State Government to any Panchayat. the State Government shall place at the disposal of the Panchayat to whose jurisdiction such area has been transferred, such portion of the property and funds as it may deem fit.(2)The President and executive members of the defunct Gram Sabha shall on inclusion of defunct Gramdan village be deemed to be additional Panchas of the Panchayat in which that village is included representing the area included until fresh elections are held.(3)When the State Government transfers any land or building which was in the land pool of defunct Gram Sabha to a Gram Panchayat, the Gram Panchayat shall take it subject to all rights and liabilities pertaining to such lands and buildings.]
