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State of Uttar Pradesh - Section

Section 71 in U.P. Revenue Code Rules, 2016

71. Collector's direction [Section 69(2)].

(1)Where the State Government has notified the percentage of the total amount credited to the Gaon Fund, the Collector shall direct the Chairman in the month of June every year to deposit the requisite amount into the Consolidated Gaon Fund at the district level and at the tehsil level separately.
(2)The Chairman shall promptly comply with the above direction and shall inform the Samiti at its next meeting.