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State of Uttar Pradesh - Section

Section 125 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

125. [ Gaon Sabha Fund to be utilized in connection with this Act. [Substituted by U.P. Act No. 33 of 1961.]

- The funds placed by the Gaon Panchayat at the disposal of the Land Management Committee to meet the charges in connection with the discharge of its duties or performance of its functions under this Act shall be utilized in the manner prescribed.]