Section 130(1)(D) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 130(1)(D) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(D)If in any case expenses on behalf of the State of U.P. and Gram Sabha both is made from the Consolidated Gram Fund of the District, amount of decree passed in favour of State by the Court will be deposited in that fund with the amount of decree passed in favour of the Gram Sabha. If in any such case expenditure has been borne by Government, amount of decree passed in favour of the State will be deposited in the revenue of State. [Vide G.O. No. 10/G-5-426-57, dated 11th February, 1960].

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State of Uttar Pradesh - Subsection

Section 130(1)(D) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual