Section 218(2) in The West Bengal Panchayat Act, 1973
(2)With effect from the date of the coming into office of a Panchayat Samiti under sub-section (3) of section 94, [* * * * * *] [Words and figures 'the provisions of the West Bengal Panchayat Act, 1957, relating to Anchal Panchayats and' omitted by W.B. Act 58 of 1978.] the provisions of the West Bengal Zilla Parishads Act, 1963, relating to Anchalik Parishads shall stand repealed within the territorial limits of the Block.
