Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act] State of Uttar Pradesh - Subsection Section 32(2)(g) in The U.P. Panchayat Raj Act, 1947 (g)Such portion of th6 rent or other proceeds of nazul property as the State Government may direct to be placed to the credit of the Gaon Fund.