Section 264B(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(3)[ Except as provided in sub-section (4), the State Government shall, in consultation with the State Election Commission, by notification, appoint the date or dates for general election of the Adhyaksha, [x x x] [Inserted by U.P. Act No. 33 of 1999.] or members of a Zila Panchayat or the Pramukh, the [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).], the [x x x] [ Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] or members of a Kshettra Panchayat.
