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

(E)While issuing instructions to District Government Counsel (Revenue) of a district, where an appellate Court is situated, for pairvi of any appeal or revision of Gram Sabha cases of his own district, District Officer should send simultaneously possible miscellaneous expenditure from the Consolidated Gram Fund. The District Government Counsel will maintain districtwise expenses incurred separately and present vouchers of expenses regularly to concerned District Officer. [Vide B. O. No. 86/G-5-621-60, dated 2nd November, 1970].

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State of Uttar Pradesh - Subsection

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