Section 24(v) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(v)requiring a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] under Section 36 (b) to surrender to the ' [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] a portion of the income received by it from taxes and rates and that received in consequence of the enforcement of its bye-laws;
