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State of Uttar Pradesh - Section

Section 273 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

273. Amendments.

- The enactments named in Schedule VIII shall be amended in the manner and to the extent specified in that Schedule:Provided that the amendment of Section 37 of the United Provinces Panchayat Raj Act, 1947 (U.P. Act XXVI of 1947), shall take effect from such date as may be specified by the State Government by notification in the Gazette and different dates may be specified in respect of different districts.