Section 35(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)Notwithstanding anything in the United Provinces Panchayat Raj Act, 1947 (U.P. Act XXVI of 1947) or the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, (U.P. Act 1 of 1951) a Zila Panchayat may require [any Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] in the district to Co-ordinate any of its activities with similar activities of the Kshettra Panchayat and thereupon [x x x] [Omitted by U.P. Act No. 9 of 1994] Gram Panchayat and Bhumi Prabandhak Samiti shall comply with the requisition.
