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State of Punjab - Section

Section 48 in The Punjab Town Improvement Trust Rules, 1939

48.

The whole of the Trust's movable property as recorded in the stock books or registers of movable property and the register of immovable property shall be verified annually by the Trust or such member or officer as it may appoint on this behalf. The verifying officer shall initial the entries in the registers and furnish separate certificate indicating the results of his verification.