Section 200(4) in The Punjab Panchayati Raj Act, 1994
(4)The income from the management of the property referred to in sub-section (2) shall be credited to the fund of the concerned Panchayat and all expenses arising from and incidental to the administration of such property, including the remuneration payable to the person appointed under sub-section (2), shall be met out of the concerned Panchayat Fund.
