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State of Uttar Pradesh - Section

Section 040 in The U.P. Antarim Zila Parishad Act, 1958

040.

[22nd August, 1958]An Act to provide for the interim administration of Local Self-Govemment affairs in rural areas in the Districts to facilitate the establishment of Zila Parishads.Whereas the U.P. Antarim Zila Parishad Ordinance, 1958 was promulgated by the Governor on April 29, 1958 to provide for the establishment of Antarim Zila parishads for the interim administration of Local Self-Government in rural areas to facilitate the establishment of Zila Parishad for the co-ordinated administration of the affairs concerning economic and social planning and Local Self-Government in the districts in Uttar Pradesh;And whereas it is expedient that the said Ordinance, which shall cease to operate at the expiration of six weeks from the reassembly of the legislature under Article 213 (2) (a) of the Constitution of India, be replaced by an Act of the Legislature;It is hereby enacted in the Ninth Year of the Republic of India as follows: