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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(3)The State Government may at any time direct that any power or function of the Zila Panchayat shall be transferred to the Kshettra Panchayats or the [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] in the district, that any power or function of the Kshettra Panchayats shall be transferred to the [Gram Panchayats] [Substituted by U.P. Act No. 9 of l994.] or that any power or function of the Kshettra Panchayats shall be transferred to the Zila Panchayat and of the [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] to the Kshettra Panchayats or the Zila Panchayat.