Section 163 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
163. Limitation to application of certain sections of this Chapter.
(1)Without prejudice to any other provisions of this Act, the provisions of Sections 164, 165, 166, 167, 168, 169, 170, 171, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 184, 186, 187, 209, 213 and 216 of this Chapter shall apply only to those portions of the rural area as have been specified by the Zila Panchayat under this section.(2)A Zila Panchayat may by resolution declare that the provisions of the sections mentioned in sub-section (1) or any one or more of them shall apply to any portion of the rural area of the district to be specified in the resolution and thereupon the provisions of the sections mentioned in the resolution shall apply to the area so specified which shall be called "controlled rural area" :Provided that public notice of the resolution has been given to the residents of the controlled rural area in such manner as may be prescribed by rules.
