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NCT Delhi - Section

Section 158 in The Delhi Lands Reforms Act, 1954

158. Money received by Gaon Sabha or Gaon Panchayat under this Act to be credited to the Gaon Sabha Area Fund.

- There shall be credited to the Goan Sabha Area Fund
(1)all sums received by the Gaon Sabha or the Gaon Panchayat under this Act whether on its own behalf or for and on behalf of all the adult members of the Gaon Sabha Area, and
(2)such other sums as may be prescribed.