Section 13(3) in The U.P. Basic Education Act, 1972
(3)The Board or any local body shall furnish to the State Government such reports, returns and other information, as the State Government may from time to time require for the purposes of this Act.[13A. Overriding effect. - Notwithstanding anything contained in the United Provinces Panchayat Raj Act, 1947, the Uttar Pradesh Municipalities Act, 1916 and the Uttar Pradesh Municipal Corporation Act, 1959, the provisions of this Act shall have effect.] [Inserted by U.P. Act No. 18of 2000 (w.e.f. 21.6.1999).]
