Section 25 in Telangana Bhoodan and Gramdan Act, 1965
25. Funds of Gram Sabha.
- Every Gram Sabha shall have a fund into which shall be credited all sums and moneys received by such Sabha including the proceeds of any cultivation undertaken by it and the sums collected from the persons to whom the lands have been allotted by the Sabha. The fund shall be administered by the Gram Sabha in accordance with the provisions of this Act, the rules and the regulations made thereunder.
