Section 266 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
266. Construction of references in other enactments.
(1)In any enactment other than the United Provinces District Boards Act, 1922 (U.P. Act X of 1922), or the Uttar Pradesh Antarim Zila Parishad Act, 1958 (U.P. Act XXII of 1958), in force on the date immediately preceding the [date of commencement of this Act] [Substituted by U.P. Act No. 21 of 1995 (w.e.f. 22.04.1994).] in a District or any rule, order or notification made or issued thereunder and in force on such date in the said district unless a different intention appears -(a)references to the District Board of a district shall be construed as references to the Zila Panchayat of the district and such enactment, rule, order or notification shall apply to the said Zila Panchayat accordingly;(b)references to the president or the vice-president of the District Board of a district shall be construed as references to the Adhyaksha and [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] appointed under this Act;(c)references to the members of a District Board of a district shall be construed as references to the members of the Zila Panchayat constituted under this Act for that district; and(d)references to any Chapter or Section of the United Provinces District Boards Act, 1922 (U.P. Act X of 1922), shall, as far as may be, be construed as references to this Act or its corresponding Chapter or section.(2)[ On and from the date of commencement of the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994, any reference to the Zila Panchayat, or the Kshettra Panchayat in any rules, regulations, bye-laws, statutory instruments, or in any other law for the time being in force, or in any document or proceedings shall be construed as reference respectively to the Zila Panchayat or the Kshettra Panchayat.] [Inserted by U.P. Act No. 9 of 1994.][267. Succession to property, assets, rights, liabilities and obligation in certain cases. - (1) On and from the date of commencement of the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994 and subject to the provisions of Section 102 -(a)all property, interest in property and assets, including cash balances, wherever situate, which immediately before such date were vested in the Zila Panchayat or the Kshettra Panchayat shall vest in and be held by the Zila Panchayat of the Kshettra Panchayat as the case may be, for the purposes of this Act; and(b)all rights, liabilities and obligations of the aforesaid Zila Panchayat or the Kshettra Panchayat, whether arising out of any contract or otherwise, existing immediately before such date, shall be the rights, liabilities and obligations of the Zila Panchayat or the Kshettra Panchayat, as the case may be.(2)Where any doubt or dispute arises as to whether any property, interest or asset has vested in a Zila Panchayat or a Kshettra Panchayat under sub-section (1), or any right, liability or obligation has become the right, liability or obligation of the Zila Panchayat or a Kshettra Panchayat such doubt or dispute shall be referred by the Mukhya Adhikari or the Khand Vikas Adhikari as the case may be, to the State Government whose decision shall unless superseded by any decision of a Court of law shall be final.
