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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Uttar Pradesh - Subsection

Section 159(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(3)Administration of Gram Fund. - The Consolidated Gram Fund at the headquarters of each district shall be administered and operated upon the Collector or any Deputy Collector authorised by the Collector in this behalf.