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[Cites 0, Cited by 1] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(1) in Punjab Water Supply and Sewerage Board Act, 1976

(1)The cost of investigation, preparation and execution of any scheme undertaken by the Board shall be initially incurred by the Board out of its funds but it shall be recoverable from the concerned local authority or local authorities in such manner and in such instalments as may be prescribed.