Constitution of India, 1949
243N. Continuance of existing laws and
Panchayats. —
Notwithstanding anything in this Part, any provision of any law
relating to Panchayats in force in a State immediately before commencement of
the Constitution (Seventy-third Amendment) Act, 1992, which is inconsistent
with the provisions of this part, shall continue to be in force until amended
or repealed by a competent Legislature other competent authority or until the
expiration of one year from such commencement whichever is earlier:
Provided that all the Panchayats existing immediately
before such commencement shall continue till the expiration of their duration,
unless sooner dissolved by a resolution passed to that effect by the
Legislative Assembly of that State or, in the case of a State having a
Legislative Council, by each house of the Legislature of that State.