Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 147 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual 147. Custody of money collected [Rule 303, U.P.Z.A. & L.R. Rules]. - The money collected shall remain in the custody of the Chairman of the Bhumi Prabandhak Samiti. The Chairman shall not ordinarily have a large sum of money in his hands at any one time than Rs. 500.
