Section 17(3)(ii) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

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State of Uttar Pradesh - Subsection

Section 17(3)(ii) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(ii)anything done or any action taken, including any appointment or delegation made, notification, order or direction issued, rule, regulation, form, bye-law or scheme framed, permit or licence granted or registration effected under the provisions of this Act by the Zila Panchayat having jurisdiction in the area of the new district immediately preceding the said date, shall, with respect to the new district be deemed to have been done or taken by the new Zila Panchayat under the provisions of this Act and shall continue in force accordingly unless and until superseded by anything done or any action taken under this Act.

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State of Uttar Pradesh - Subsection

Section 17(3)(ii) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961