333. Exercise by District Magistrate of [Municipality's] [Substituted by U.P. Act No. 12 of 1994.] power pending establishment of [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
- When a new municipality is created under this Act, the District Magistrate, or other officer, or committee, or authority appointed by him in this behalf, may until a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] is established, exercise the powers and perform the duties and functions of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], and, he or it shall, for the purposes, aforesaid be deemed to be the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] :Provided always that the District Magistrate or such other officer, or committee, or authority shall, as early as possible, make preliminary arrangements for the holding of first elections and generally of expediting the assumption by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] of its duties when constituted.[* * *] [Second proviso omitted by U.P. Act No. 12 of 1994.]
