Section 7J(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)Subject to the provisions of this Act and the rules made thereunder all property vested in the Gram Sabha and the Gram Kish shall be applied for the purposes of this Act or for other purposes connected with the activities for the development of village or for such other expenses as the Gram Sabha may approve:Provided that funds received under any scheme shall be utilised according to the guidelines issued by the Central Government, or the State Government, as the case may be.
