Section 117A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
117A. [ Further provision for exercise of further extra territorial jurisdiction by Gaon Sabha or other local authority. [Substituted by U.P. Act No. 12 of 1965.]
(1)Where-(a)any village or part of a village situated within the circle of a Gaon Sabha is included alter the 7th day of July, 1949, within the limits of any other local authority (not being a Gaon Sabha); or(b)any village or part of a village situated within the limits of any other local authority (not being a Gaon Sabha) is, after the 7th day of July, 1949, included within the circle of a Gaon Sabha; or(c)any of the things specified in Clauses (i) to (vi) of sub-section (1) of Section 117 is vested under that section in any Gaon Sabha or other local authority within whose local limits it does not lie,-then the State Government, may [by general or special order to be published in the manner prescribed] direct that in relation to the holding area within any such village or part thereof or in the case of a Clause (c) within the remainder of the village or part thereof to which the thing referred to in that clause appertains, such Gaon Sabha or its Land Management Committee or other local authority as may be [specified in such order] [Substituted by U.P. Act No. 30 of 1975.] shall perform, discharge and exercise, subject to such exceptions, conditions and modifications if any, as may be specified in this behalf, the functions, duties and powers assigned, imposed or conferred by or under this Act or the U.P. Panchayat Raj Act, 1947 on a Gaon Sabha or Land Management Committee.(2)Any Gaon Sabha or other local authority performing, discharging or exercising any of the functions, duties or powers of the nature referred to in subsection (1) in relation to any area or thing referred to therein on the day immediately before the commencement of the Uttar Pradesh Land Laws Amendment Act, 1965, shall continue to perform, discharge or exercise such functions, duties or powers until any modification or annulment is made in respect thereof by [notification or order] [Substituted by U.P. Act No. 35 of 1976.] under the said sub-section.(3)The provisions of this section shall be in addition to and not in derogation of anything contained in sub-sections (3) to (6) of Section 117.]
