Section 3(4) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974
(4)The amount paid to a Panchayat under section 7 shall be deemed to be the Sabha Fund and shall be utilised for such purposes as are mentioned in section 40 of the Himachal Pradesh Panchayati Raj Act, 1968. (19 of 1970).
