Section 1 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
1. Short title, extent and commencement.
(1)This Act may be called the Uttar Pradesh [Kshettra Panchayats and Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] Adhiniyam, 1961.(2)It extends to the whole of Uttar Pradesh.(3)[ Notwithstanding anything contained in sub-section (2), the State Government may, upon being satisfied that it is so desirable on account of a national emergency or for the preservation of the safety or security of the country or any part thereof, by notification in the Gazette, suspend or withdraw the operation of this Adhiniyam in respect of any district or portion of any district in Uttar Pradesh or direct that the provisions of the Adhiniyam shall apply to such area with such modifications in the nature of additions, omissions or alterations as the State Government may specify and thereupon the operation of the Adhiniyam to such district or portion thereof shall remain suspended or withdrawn or the provisions of the Adhiniyam shall apply with the modifications so specified, as the case may be, till the notification is cancelled] [Substituted by U.P. Act No. 21 of 1995 (w.e.f. 22.04.1994).]
