(2)In addition to the sums mentioned in Section 158 of the Delhi Land Reforms Act, 1954, the following shall be credited to the Gaon Sabha Area Fund -(a)the proceeds of any tax imposed under this Act;(b)all sums handed over the Government to the Gaon Sabha;(c)the balance, if any, standing to the credit of the village Panchayat previously in existence under the Punjab Village Panchayat Act, 1939, as in force in the State;(d)all sums ordered by a court to be placed to the credit of the Gaon Sabha Area Fund;(e)all sums received under Section 97;(f)the sale-proceeds of all dust, dirt, dung or refuse including the dead bodies of animals, collected by the servant of the Gaon Sabha;(g)such portion of the rent or other proceeds of nazul property as the Chief Commissioner direct to be placed to the credit of the Gaon Sabha Area Fund;(h)sums contributed to the Gaon Sabha Area Fund by the District Board or any other local authority;(i)all sums received by way of loan or gift;(j)such other sums as may be assigned to the Gaon Sabha Area Fund by any special or general order of the Chief Commissioner;(k)all sums received by the Gaon Panchayat from any individual or corporation or the Government under Section 27 or any other law;(l)all sums (generally known as Panjotra) received by Gaon Panchayat as collection charges for collection of land revenue under Section 134 of the Delhi Land Reforms Act, 1954.
