Section 266(2)(a) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

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State of Uttar Pradesh - Subsection

Section 266(2)(a) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(a)all property, interest in property and assets, including cash balances, wherever situate, which immediately before such date were vested in the Zila Panchayat or the Kshettra Panchayat shall vest in and be held by the Zila Panchayat of the Kshettra Panchayat as the case may be, for the purposes of this Act; and

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State of Uttar Pradesh - Subsection

Section 266(2)(a) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961