Section 17(2) in The U.P. Antarim Zila Parishad Act, 1958
(2)All actions taken under sections 3, 4, 5, 8 and 10 of the Ordinance referred to in sub-section (1) shall be deemed to have been taken under the corresponding provision of the Act and the Antarim Zila Parishad constituted and for the time being functioning under the said Ordinance shall be deemed to be Antarim Zila Parishad constituted and functioning under this Act.
