Section 266(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)In any enactment other than the United Provinces District Boards Act, 1922 (U.P. Act X of 1922), or the Uttar Pradesh Antarim Zila Parishad Act, 1958 (U.P. Act XXII of 1958), in force on the date immediately preceding the [date of commencement of this Act] [Substituted by U.P. Act No. 21 of 1995 (w.e.f. 22.04.1994).] in a District or any rule, order or notification made or issued thereunder and in force on such date in the said district unless a different intention appears -(a)references to the District Board of a district shall be construed as references to the Zila Panchayat of the district and such enactment, rule, order or notification shall apply to the said Zila Panchayat accordingly;(b)references to the president or the vice-president of the District Board of a district shall be construed as references to the Adhyaksha and [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] appointed under this Act;(c)references to the members of a District Board of a district shall be construed as references to the members of the Zila Panchayat constituted under this Act for that district; and(d)references to any Chapter or Section of the United Provinces District Boards Act, 1922 (U.P. Act X of 1922), shall, as far as may be, be construed as references to this Act or its corresponding Chapter or section.
