Section 266(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)[ On and from the date of commencement of the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994, any reference to the Zila Panchayat, or the Kshettra Panchayat in any rules, regulations, bye-laws, statutory instruments, or in any other law for the time being in force, or in any document or proceedings shall be construed as reference respectively to the Zila Panchayat or the Kshettra Panchayat.] [Inserted by U.P. Act No. 9 of 1994.][267. Succession to property, assets, rights, liabilities and obligation in certain cases. - (1) On and from the date of commencement of the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994 and subject to the provisions of Section 102 -(a)all property, interest in property and assets, including cash balances, wherever situate, which immediately before such date were vested in the Zila Panchayat or the Kshettra Panchayat shall vest in and be held by the Zila Panchayat of the Kshettra Panchayat as the case may be, for the purposes of this Act; and(b)all rights, liabilities and obligations of the aforesaid Zila Panchayat or the Kshettra Panchayat, whether arising out of any contract or otherwise, existing immediately before such date, shall be the rights, liabilities and obligations of the Zila Panchayat or the Kshettra Panchayat, as the case may be.
