[Act No. 20 of 1966] An Act
to amend the Uttar Pradesh Panchayat Raj Act, 1947 (U.P. Act No. XXVI of 1947),
for the purposes hereinafter appearing. It is
hereby enacted in the Seventeenth Year of the Republic of India as follows: This
Act may be called the Uttar Pradesh Panchayat Raj (Sanshodhan) Adhiniyam, 1966. In
section 12 of the U.P. Panchayat Raj Act, 1947, for the existing sub-section
(2), the following shall be substituted, namely: " (2) Subject to the provisions of section 12-G, the
term of every Gaon Panchayat shall be five years or, if the State Government so
declares by notification in the official Gazette, such longer term not
exceeding eight years as it may fix." (1)
The Uttar Pradesh Panchayat Raj (Sanshodhan)'
Adhyadesh, 1966, is hereby repealed. (2)
Notwithstanding such repeal, anything done or
any action taken under the said Ordinance shall be deemed to have been done or
taken under this Act, as if this Act had commenced on the fourth day of July,
1966.THE UTTAR PRADESH PANCHAYAT RAJ (SANSHODHAN) ADHINIYAM,
1966
PREAMBLE