Section 125A(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(4)The fund shall be applied to-(a)the payment of fees and allowances of the panel lawyers appointed under Section 127-B;(b)the payment of expenses incurred in connection with the conduct and prosecution of suits, applications or other proceedings by or against the Gaon Sabha or the Land Management Committee under this Act;(c)the payment of expenditure incurred on the development of lands of common utility; and(d)the payment of any other sum which the State Government may by general or special order declare to be an appropriate charge on the fund.]
