(4)Where any [* * *] [Deleted by U.P. Act No. 9 of 1994.], [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.], Joint committee or Bhumi Prabandhak Samiti is [dissolved] [Substituted by U.P. Act No. 9 of 1994.] the State Government may appoint such person or persons to exercise and perform the powers and duties thereof as it may deem fit.
