Section 76 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
76. [ District Panchayat Raj Fund. [Substituted by M.P. Act No. 2 of 1997 (w.e.f. 1-10-1998).]
(1)There shall be constituted and operated in such manner as may be prescribed by the State Government, a separate fund at the district level by the name "District Panchayat Raj Fund" (hereinafter referred to as the "said Fund").] [Inserted by M.P. Act No. 39 of 1995 (w.e.f 19-12-1995).](2)[ The proceeds of development tax under sub-section (3) ofSection 77 along with such other taxes, duties, tolls, fees and other receipts its may be specified by the State Government shall, after deducting the collection charges, as may be determined by the State Government from time to time, be credited into the said fund.(3)The proceeds of the extra stamp duty under Section 75 shall first be credited to the Consolidated Fund of the State in such manner as may be prescribed and the State Government shall at the commencement of each financial year, if the Legislative Assembly by appropriation made by law in this behalf so provides, withdraw from the Consolidated Fund of the State an amount equivalent to the proceeds realized by the State Government in the proceeding financial year] [Substituted by M.P. Act No. 23 of 2001 (w.e.f. 10-10-2001).].
