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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(j) in The Punjab Laws Act, 1872

(j)the determination of the rate at which, and the mode in which, watchmen shall be paid, and, in the case of village watchmen, of the mode in which their pay, the expenses of their equipment, and other charges connected with the village watchmen system shall be provided for, whether out of cesses or funds already leviable or available in the villages comprised in the beat, or by a special tax in money or kind to be imposed on any class of persons residing or owning property in, or resorting to, such villages, or partly in one of these ways and partly in the other;