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State of Punjab - Section

Section 2 in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956

2. Definitions.

- In this Act unless the context otherwise requires, -
(a)"House" includes the staff quarters and other buildings appurtenant thereto and the gardens thereof.
(b)"Maintenance" in relation to a house shall include the payment of local rates and taxes and charges for electricity and water.