Section 272(4) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(4)Every order made under sub-section (1) shall be laid, as soon as may be, before both the Houses of the State Legislature and the provisions of sub-section (1) of Section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in respect of rules made by the State Government under any Uttar Pradesh Act.] [Substituted by U.P. Act No. 9 of 1994.]
