Section 270(a) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(a)any appointment, delegation, notification, notice, tax, order, direction, scheme, licence, permission, registration, rule, bye-law, regulation and form made, issued, imposed or granted under the United Provinces District Boards Act, 1922 (U.P. Act X of 1922), or the Uttar Pradesh Antarim Zila Parishad Act, 1958 (U.P. Act XXII of 1958), [or this Act as it stood before its amendment by the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994] [Inserted by U.P. Act No. 21 of 1995 (w.e.f. 22.04.1994).], or any other law in force in any local area immediately before the appointed date shall, in so far as it is not inconsistent with the provisions of this Act, continue in force until it is superseded by any appointment, delegation, notification, notice, tax, order direction, scheme, licence, permission, registration rule, bye-law regulation or form made, issued, imposed or granted under this Act, [as amended by the said Act] [Inserted by U.P. Act No. 21 of 1995 (w.e.f. 22.04.1994).], or any other law as aforesaid, as the case may be; and
