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

(C)If fund available in the Consolidated Gram Fund is not sufficient for payment of fees to lawyer and other expenditure in relation to litigation of Gram Sabha, the deficiency may be re-imbursed by withdrawing amount from concerned Gram Sabha Fund and for this purpose Tahsildar will be authorised to make payment from Consolidated Fund of the Gram Sabha, to which the expenditure relates. Care will be taken to ensure that said amount will be withdrawn only in absolute necessary condition and the same amount is not withdrawn twice. [Vide B.O. No. 99/G-5-604-60, dated 7th December, 1961].

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State of Uttar Pradesh - Subsection

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