(2)The following shall be credited to the Gaon Fund:(a)The proceeds of any tax imposed under this Act.(b)All sums handed over by the State Government to the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.],(c)The balance, if any, standing to the credit of the village Panchayat previously in existence under the Village Panchayat Act.(d)All sums ordered by a Court [or required under any law] [Added by U.P. Act No. 33 of 1961.] to be placed to the credit of the Gaon Fund.(e)All sums received under Section 104.(f)The sale proceeds of all dust, dirt, dung or refuse including the dead bodies of animals collected by the servants of the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.].(g)Such portion of th6 rent or other proceeds of nazul property as the State Government may direct to be placed to the credit of the Gaon Fund.(h)Sums contributed to the Gaon Fund by any [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or other local authority.(i)All sums received by way of loan or gift.(j)Such other sums as may be assigned to the Gaon Fund by any special or general order of the State Government.(k)All sums received by the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] from any individual or corporation or the State Government under Section 24 or any other law.(l)[ All sums received by way of grants-in-aid from the Consolidated Fund of the State.] [Inserted by U.P. Act No. 9 of 1994.]
