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[Cites 0, Cited by 0] [Section 579] [Entire Act]

State of Punjab - Subsection

Section 579(4) in The Punjab Municipal Act, 1999

(4)The Government may relieve any municipality of the whole or part of the costs of the police establishment and may enter into a contract with the Municipality, on such terms, as may be agreed upon, that in consideration of such relief, the Municipality shall pay periodically a sum not exceeding the amount thereof, or undertake any services within the Municipal area to which the Municipal Fund can properly be applied, and which are estimated to cost not more than the amount of the relief.