Section 12A in The U. P. Industrial Area Development Act, 1976
12A. [ No Panchayat for Industrial Township. [Inserted by U. P. Act No. 4 of 2001, Section 2 (w.e.f. 24-3-2001).]
- Notwithstanding anything contained to the contrary in any Uttar Pradesh Act, where an industrial development area or any part thereof is specified to be an industrial township under the proviso to clause (1) of Article 243-Q of the Constitution, such industrial development area or part thereof, if included in a Panchayat area, shall, with effect from the date of notification made under the said proviso, stand excluded from such Panchayat area and no Panchayat shall be constituted for such industrial development area or part thereof under the United Provinces Panchayat Raj Act, 1947 or the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961, as the case may be, and any Panchayat constituted for such industrial development area or part thereof before the date of such notification, shall cease to exist.Explanation. - The expression "Panchayat and Panchayat area" shall have the meanings respectively assigned to them in Part IX of the Constitution.] [Substituted by U. P. Act No. 18 of 1995, Section 2 (w.e.f. 15-5-1995).]
