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 69] [Entire Act] State of Uttar Pradesh - Subsection Section 69(1) in U.P. Revenue Code Rules, 2016 (1)All money received or realised by or on behalf of the Gram Sabha, Gram Panchayat or the Samiti including donations shall be credited to the Gaon Fund.
