Section 3A(3) in The U.P. Municipalities Act, 1916
(3)Notwithstanding anything in sub-section (1), -(a)every Municipal Board existing immediately before the commencement of the Uttar Pradesh Urban Local Self Government Laws (Amendment) Act, 1994, shall [from such commencement and until the first constitution of the Municipal Council under this Act as amended by the said Act be deemed to be a Municipal Council under the Act;] [Substituted by U.P. Act No. 26 of 1995, for 'on such commencement'.](b)every notified area committee constituted under Section 338 or Town Area Committee constituted under the Uttar Pradesh Town Areas Act, 1914, as it stood immediately before the commencement of the Act referred to in clause (a), shall [from such commencement and until the first constitution of the Nagar Panchayat under this Act, as amended by the Act referred to in clause (a)] [Substituted by U.P. Act No. 26 of 1995, for 'on such commencement'.] be deemed to be a Nagar Panchayat under this Act.
