Section 6(7) in The U.P. Antarim Zila Parishad Act, 1958
(7)in any enactment other than the U.P. District Boards Act, 1922 in force on the date immediately preceding the appointed day in district of any rule, or order or notification made or issued there under and in force on such date in the said district unless a different intention appears -(a)references to the district board of district constituted under the U.P. District Boards Act, 1922 shall be construed as refences to the Antarim Zila Parishad of the said district and such enactment, rule, order or notification shall apply to the said Antarim Zila Parishad accordingly;(b)references to the President or the Vice-President of the district board constituted under the U.P. District Boards Act, 1922 shall be construed as references to the Adhyaksha and Upadhayaksha (as the case may be); and(c)references to the members of a district board cosntituted under the U.P. District Boards Act, 1922 shall be cosntrued as references to the members of the Antarim Zila Parishad constituted under this Act for that district.
