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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(4) in The U.P. Antarim Zila Parishad Act, 1958

(4)In the case of Varanasi District -
(a)the person, who on April 30, 1958 was the President of the Sub-District Board of Bhadohi shall be and continue to be the Atirikta Upadhayaksha of the Antarim Zila Parishad and shall preside at the meetings thereof in the absence of the Adhyaksha and the Upadhyaksh; and
(b)unless the context otherwise requires, any reference in this Act or rules framed thereunder to Upadhayaksha shall include reference to the Atirikta Upadhayaksha.