Section 131 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
131. Expenditure allowed by Court to be deposited.
- The expenditure allowed by a Court allowing stay or restoration application in revenue cases in favour of State or Gram Sabha will be deposited in State or Gram Sabha's account and permission will not be given to the District Government Counsel (Revenue) to utilize the same for his personal utilization. [Vide G.O. No. 25-3-66-Revenue-D, dated 5th December, 1966].
