Section 6(1) in The U.P. Antarim Zila Parishad Act, 1958
(1)all powers, functions and duties of the District Board, or any committee therof in respect of all matters including funds and property, whether under the enactment aforesaid or any other law shall be vested in the Antarim Zila Parishad, and shall' for the purposes of the Administration of the U.P. District Boards Act, 1922 and any other law, be exercised by Antarim Zila Parishad, performed and discharged by or under the authority of the Board of Parishad which shall be deemed in law to be the District Committee, as the occasion may require;
