Section 117A(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)Any Gaon Sabha or other local authority performing, discharging or exercising any of the functions, duties or powers of the nature referred to in subsection (1) in relation to any area or thing referred to therein on the day immediately before the commencement of the Uttar Pradesh Land Laws Amendment Act, 1965, shall continue to perform, discharge or exercise such functions, duties or powers until any modification or annulment is made in respect thereof by [notification or order] [Substituted by U.P. Act No. 35 of 1976.] under the said sub-section.
