(1)The Gaon Sabha Area Fund shall be utilized by the Gaon Panchayat to meet charges in connection with its duties under this Act and the Delhi Land Reforms Act, 1954.(2)In addition to the sums mentioned in Section 158 of the Delhi Land Reforms Act, 1954, the following shall be credited to the Gaon Sabha Area Fund -(a)the proceeds of any tax imposed under this Act;(b)all sums handed over the Government to the Gaon Sabha;(c)the balance, if any, standing to the credit of the village Panchayat previously in existence under the Punjab Village Panchayat Act, 1939, as in force in the State;(d)all sums ordered by a court to be placed to the credit of the Gaon Sabha Area Fund;(e)all sums received under Section 97;(f)the sale-proceeds of all dust, dirt, dung or refuse including the dead bodies of animals, collected by the servant of the Gaon Sabha;(g)such portion of the rent or other proceeds of nazul property as the Chief Commissioner direct to be placed to the credit of the Gaon Sabha Area Fund;(h)sums contributed to the Gaon Sabha Area Fund by the District Board or any other local authority;(i)all sums received by way of loan or gift;(j)such other sums as may be assigned to the Gaon Sabha Area Fund by any special or general order of the Chief Commissioner;(k)all sums received by the Gaon Panchayat from any individual or corporation or the Government under Section 27 or any other law;(l)all sums (generally known as Panjotra) received by Gaon Panchayat as collection charges for collection of land revenue under Section 134 of the Delhi Land Reforms Act, 1954.(3)Nothing in this section shall affect any obligation of a Gaon Sabha arising from a trust legally imposed upon or accepted by it.
