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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Uttar Pradesh - Subsection

Section 79(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(3)The powers, duties and functions specified in the second column of Schedule VII shall be exercised and performed on behalf of the Kshettra Panchayat by the Khand Vikas Adhikari and not otherwise and he shall also exercise and perform all those powers, duties and functions of the Kshettra Panchayat which are not expressly required to be exercised or performed by resolution and which have not been specified in the second column of Schedule VI and which have not been delegated by the Kshettra Panchayat under Section 80 to any authority, other than the Khand Vikas Adhikari.