Section 269 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
269. Debts, obligation, contracts and pending of proceedings.
(1)All debts, and obligations incurred and all contracts made by or on behalf of the Zila Panchayat or the Kshettra Panchayat before the date referred to in sub-section (1) of Section 267 and subsisting on the said date shall be deemed to have been incurred and made by the Ziia Panchayat or the Kshettra Panchayat as the case may be, in exercise of the powers conferred on it by this Act and shall continue in operation accordingly.(2)All proceedings pending before any authority of the said Zila Panchayat or the Kshettra Panchayat on the said date, which under the provisions of this Act, are required to be instituted before or undertaken by the Zila Panchayat or the Kshettra Panchayat, shall be transferred to and continued by the Zila Panchayat or the Kshettra Panchayat, as the case may be, and all other such proceedings shall, so far as may be, be transferred to and continued by such authority before or by whom they have to be instituted or undertaken under the provisions of this Act.(3)All appeals pending before any authority or the said Zila Panchayat or the Kshettra Panchayat on the said date shall so far as may be practicable, be disposed of, as if there was a Zila Panchayat or the Kshettra Panchayat, as the case may be, when they were filed.(4)All prosecutions instituted by or on behalf of the said Zila Panchayat or the Kshettra Panchayat and all suits and other legal proceedings instituted by or against the said Zila Panchayat or the Kshettra Panchayat, or any officer of the said Zila Panchayat or the Kshettra Panchayat, pending on the said date, shall be continued by or against the Zila Panchayat or the Kshettra Panchayat or the officer, as the case may be, as if there was a Zila Panchayat or the Kshettra Panchayat constituted when such prosecution, suit or proceeding was instituted] [Substituted by U.P. Act No. 9 of 1994.].
