Section 125A(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)Every Gaon Panchayat in the district shall pay to the Collector annually such contribution not exceeding [twenty-five per centum] [Substituted by U.P. Act No. 30 of 1975.] of the total amount credited to the Gaon Fund under sub-section (1) of Section 124 as may be fixed by the Collector in the manner prescribed.
