Section 124(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)All sums received under this Act by the Gaon Sabha, Gaon Panchayat or the Land Management Committee shall be credited to the Gaon Fund :[Provided that the amount of damages or compensation recoverable under Section 122-B shall be credited to the Consolidated Gaon Fund.]
