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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Uttar Pradesh - Subsection

Section 99(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(1)There shall be established for each Zila Panchayat a fund called Zila Nidhi and for each Kshettra Panchayat a fund called Kshettra Nidhi, to the credit whereof shall be placed all sums received, [including the grants-in-aid from the Consolidated Fund of the State] [Inserted by U.P. Act No. 9 of 1994.], and all loans raised by or on behalf of the Zila Panchayat or the Kshettra Panchayat, as the case may be :Provided that a Zila Panchayat or a Kshettra Panchayat shall earmark parts of the fund received by it for a particular purpose for that purpose and shall expend the same in carrying out that purpose.