Section 270 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
270. Continuation appointments of taxes, budget estimates, assessments, etc.
- Save as expressly provided by the provision of this Chapter -(a)any appointment, delegation, notification, notice, tax, order, direction, scheme, licence, permission, registration, rule, bye-law, regulation and form made, issued, imposed or granted under the United Provinces District Boards Act, 1922 (U.P. Act X of 1922), or the Uttar Pradesh Antarim Zila Parishad Act, 1958 (U.P. Act XXII of 1958), [or this Act as it stood before its amendment by the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994] [Inserted by U.P. Act No. 21 of 1995 (w.e.f. 22.04.1994).], or any other law in force in any local area immediately before the appointed date shall, in so far as it is not inconsistent with the provisions of this Act, continue in force until it is superseded by any appointment, delegation, notification, notice, tax, order direction, scheme, licence, permission, registration rule, bye-law regulation or form made, issued, imposed or granted under this Act, [as amended by the said Act] [Inserted by U.P. Act No. 21 of 1995 (w.e.f. 22.04.1994).], or any other law as aforesaid, as the case may be; and(b)all budget estimates, assessments, valuations, measurements, and divisions made under the United Provinces District Boards Act, 1922 (U.P. Act X of 1922), or the Uttar Pradesh Antarim Zila Parishad Act, 1958 (U.P. Act XXII of 1958), before the [date of commencement of this Act] [Substituted by U.P. Act No. 21 of l995.], shall, in so far as they are consistent with the provisions of this Act, be deemed to have been made under this Act.[271. Provision until the Constitution of Kshettra Panchayat and Zila Panchayat. - Notwithstanding anything in this Act, during the period between the commencement of the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994, and the constitution of -(a)[the first Zila Panchayat under this Act as amended by the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994], the Zila Panchayat and its Adhyaksha, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] and members shall respectively exercise, perform, and discharge the powers, functions and duties of the Zila Panchayat and its Adhyaksha, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).] and members and shall be deemed respectively to be the Zila Panchayat and its Adhyaksha, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).] and members; or(b)[the first Kshettra Panchayat under this Act as amended by the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994] [Substituted by U.P. Act No. 21 of 1995.], the Kshettra Panchayat and its Pramukh, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] and members shall respectively exercise, perform and discharge the powers, functions and duties of the Kshettra Panchayat and its Pramukh, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).] and members and shall be deemed respectively to be the Kshettra Panchayat and its Pramukh, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] and members.]
