Section 274(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)As from the date on which the establishment of Kshettra Panchayats is completed in a district the United Provinces District Boards Act, 1922 (U.P. Act X of 1922) and the United Provinces Local Rates Act, 1914 (U.P. Act I of 1914), shall be, and stand, repealed in relation to that district:[Provided that in relation to areas in which estates have not vested in the State under any law relating to the abolition of Zamindari, the provisions of the said Acts to the extent they relate to imposition and collection of local rates, shall be deemed to continue in force until the date of such vesting] [Inserted by U.P. Act No. 2 of 1963.],
