Section 236(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)The provisions of [Sections 225 to 233] [Substituted by U.P. Act No. 9 of 1994.], shall as far as may be, apply to Kshettra Panchayats as if the expressions "Zila Panchayat", "Adhyaksha", "Mukhya Adhikari" and "Zila Nidhi" had been substituted by the expression "Kshettra Panchayat", "Pramukh", "Khand Vikas Adhikari" and "Kshettra Nidhi" :Provided that the District Magistrate may delegate any or all of his powers under the said sections to a Sub-Divisional Officer exercising jurisdiction within the whole or part of the Khand.
