173. Utilisation of Gaon Sabha Area Fund in connection with land management (Sections 158 and 159).
(1)A separate account within the Gaon Sabha Area Fund shall be maintained for the money realized from the Gaon Sabha Area and shall in no case be spent on any circle other than the Gaon Sabha area from which it has been realized.(2)For payments from the Gaon Sabha Area Fund for purposes relating to the settling and management of land or any other function specified in the Act or the rules, the Gaon Panchayat shall apply to the Pradhan of the Gaon Panchayat who will order payment.
