Section 36 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
36. Power to sanction bye-laws framed by [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] and their tax proposals.
- Notwithstanding anything contained in the United Provinces Panchayat Raj Act, 1947 (U.P. Act 26 of 1947), and any rules made thereunder or any other law for the time being in force -(a)the power to approve and sanction the proposal of a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] in a district to impose any tax or rate described in Section 37 of the said Act and the power under Sections 111 and 112 of the said Act to frame and sanction the bye-laws for any [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] within the district shall as from the appointed date vest in and belong to the Zila Panchayat of the district; and(b)[x x x] [Omitted by U.P. Act No. 9 of 1994.]
