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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Uttar Pradesh - Subsection

Section 69(1) in U.P. Revenue Code, 2006

(1)There shall be established for each district, a Consolidated Gaon Fund to which the following amounts shall be credited, namely : -
(a)the amount referred to in the proviso to sub-section (1) of Section 68;
(b)all contributions received by the Collector under sub-section (2);
(c)such other amounts as may be prescribed.