Section 269(4) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(4)All prosecutions instituted by or on behalf of the said Zila Panchayat or the Kshettra Panchayat and all suits and other legal proceedings instituted by or against the said Zila Panchayat or the Kshettra Panchayat, or any officer of the said Zila Panchayat or the Kshettra Panchayat, pending on the said date, shall be continued by or against the Zila Panchayat or the Kshettra Panchayat or the officer, as the case may be, as if there was a Zila Panchayat or the Kshettra Panchayat constituted when such prosecution, suit or proceeding was instituted] [Substituted by U.P. Act No. 9 of 1994.].
