Section 37 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
37. Savings in respect of jurisdiction of Zila Panchayat and Kshettra Panchayats.
-Nothing in this Act shall -(1)confer on any Kshettra Panchayat or Zila Panchayat any right in respect of any work or institution carried out and maintained by any agency not under the control of such Kshettra Panchayat or Zila Panchayat; or(2)entitle a Kshettra Panchayat or Zila Panchayat to exercise within the limits of any [Municipal Corporation] [Substituted by U.P. Act No. 12 of 1994.], municipality, notified area, cantonment or town area any authority which is vested in the [Municipal Corporation] [Substituted by U.P. Act No. 12 of 1994.], [Municipality] [Substituted by U.P. Act No. 12 of 1994.], notified area committee, cantonment board, district magistrate, any other magistrate or town area committee, as the case may be, provided that the Kshettra Panchayat or Zila Panchayat may nevertheless-(a)[x x x] [Omitted by Section 9 of U.P. Act No. 16 of 1965.](b)construct, maintain and control within the aforesaid limits any school, library, hospital, dispensary, poor house, asylum, orphanage, inspection house or other building or institution which is not maintained exclusively for the benefit of persons residing within the aforesaid limits, and(c)do anything within the aforesaid limits the doing of which is necessary for the efficient discharge of its functions under this Act.
