Section 119(4) in The U.P. Panchayat Raj Act, 1947
(4)Every order made under sub-section (1) shall be laid, as soon as may be, before both the Houses of State Legislature and the provisions of subsection (1) of Section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in respect of rules made by the State Government under any Uttar Pradesh Act.] [Sections 115 to 119 inserted by U.P Act No. 9 of 1994.]
