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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Uttar Pradesh - Subsection

Section 71(1) in U.P. Revenue Code Rules, 2016

(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.