Section 4(1) in The U.P. Antarim Zila Parishad Act, 1958
(1)The State Government shall, with a view to facilitate the establishment of Zila Parishads for the co-ordinated administration of the affairs concerning economic and social planning and local Self-Government in the district and to ensure smooth transition, by notification in the Gazette, constitute an Antarim Zila Parishad in each district of Uttar Pradesh which shall be called by the name of the Antraim Zila Parishad of District...........(name of the district).......and which shall be a body corporate having a perpetual succession and a common seal and by such name may sue and be sued :[Provided that in the case of any district created after the commencement of this Act, all the powers, duties and functions of the Antarim Zila Parishad, its Adhyaksha or any committee of the Antarim Zila Parishads, shall, in respect of all matters, including funds and property, whether under this Act, the U.P. District Boards Act, 1922, or any other law, vest in the Collector of such district, and the Colllector shall exercise all such powers, perform all such duties, and discharge all such functions and be deemed to be the Antarim Zila Parishad, the Adhyaksha or the Committee, as the case may be.] [Added by U.P. Act VI of 1961]
