Section 159(1)(b) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 159(1)(b) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(b)all contributions payable under sub-section (2) of the above Act.

(ii)Every Gram Panchayat in the district shall pay to the Collector annually such contribution not exceeding twenty five per centum of the total amount credited to the Gram Fund under sub-section (1) of Section 124 of the above Act as may be fixed by the Collector in the manner prescribed.

(iii)All moneys held or required to be held in the Consolidated Gram Samaj Fund under this section before its amendment by the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961, shall stand transferred to and be credited to the consolidated Gram Fund.

(iv)The fund shall be applied to-

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State of Uttar Pradesh - Subsection

Section 159(1)(b) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual