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(5) in U.P. Revenue Code Rules, 2016 (5)Every expenditure from the Gaon Fund shall be incurred only under the authority of a resolution of the Samiti.
