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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Punjab - Subsection

Section 52(1)(f) in Punjab Municipal Act, 1911

(f)sixthly, such sum as may be due to the State Government in respect of the cost of maintenance by the State Government, on behalf of the committee, of water-works, drainage, sewage or other works.]