Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Punjab - Subsection Section 35(i) in Panjab District Boards Act, 1883 (i)the proceeds of all sources of income which the Local Government may order to be placed at, the disposal of the district board : Provided that the Meal Government may revoke any order made .under clause (i).
