Section 6(9) in The U.P. Antarim Zila Parishad Act, 1958
(9)in particular and without prejudice to the generality of clause (6), the State Government may, by the same or subsequent order, provided that the Act aforesaid shall, during such period or with extended period as may be specified from time to time, have effect, in the area of the District Board or sub-District Board, the administration whereof has been taken over by the Antarim Zila Parishad with such adaptation, alteration or modifications, as may be necessary or expedient for giving effect to the provisions of the Act.
