Section 269(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)All proceedings pending before any authority of the said Zila Panchayat or the Kshettra Panchayat on the said date, which under the provisions of this Act, are required to be instituted before or undertaken by the Zila Panchayat or the Kshettra Panchayat, shall be transferred to and continued by the Zila Panchayat or the Kshettra Panchayat, as the case may be, and all other such proceedings shall, so far as may be, be transferred to and continued by such authority before or by whom they have to be instituted or undertaken under the provisions of this Act.
