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[Cites 0, Cited by 1] [Section 52(2)] [Section 52] [Entire Act]

State of Punjab - Subsection

Section 52(2)(l) in Punjab Municipal Act, 1911

(l)all acts and things which are likely to promote the safety, health, welfare or convenience of the inhabitants or expenditure whereon may be declared by the committee, with the sanction of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to be an appropriate charge on the municipal fund.