Section 34(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)Notwithstanding anything contained in this or any other law for the time being in force, but subject to the provisions of any rules made by the State Government in this behalf, a Zila Panchayat or a Kshettra Panchayat may at any time with the prior sanction of the State Government and with the consent of a Gram Sabha, Gram Panchayat or Bhumi Prabandhak Samiti existing in the district delegate to such Gram Sabha, Gram Panchayat or Bhumi Prabandhak Samiti, any of its powers or functions under this Act in respect of the area within which such Gram Sabha, Gram Panchayat or Bhumi Prabandhak Samiti exercises jurisdiction :Provided that the Zila Panchayat or the Kshettra Panchayat may at any time with the sanction of the State Government resume any or all of the powers or functions so delegated.
