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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(1)All powers, duties and functions which have been shown in the second column of Schedule III hereto in respect of all [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] within the district shall as and from the appointed date be exercised and performed by the Zila Panchayat or the Kshettra Panchayat of which the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] concerned is a constituent [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.], as may be specified in the third column of that Schedule.