Section 35 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
35. Certain powers in respect of [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.].
(1)All powers, duties and functions which have been shown in the second column of Schedule III hereto in respect of all [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] within the district shall as and from the appointed date be exercised and performed by the Zila Panchayat or the Kshettra Panchayat of which the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] concerned is a constituent [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.], as may be specified in the third column of that Schedule.(2)Notwithstanding anything in the United Provinces Panchayat Raj Act, 1947 (U.P. Act XXVI of 1947) or the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, (U.P. Act 1 of 1951) a Zila Panchayat may require [any Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] in the district to Co-ordinate any of its activities with similar activities of the Kshettra Panchayat and thereupon [x x x] [Omitted by U.P. Act No. 9 of 1994] Gram Panchayat and Bhumi Prabandhak Samiti shall comply with the requisition.
