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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(2) in The Pepsu Townships Development Board Act, 1954

(2)If the expense ordered to be paid under sub-section (1) is not forthwith paid, the State Government may make an order directing the person having the custody of the balance of the fund of the Board to pay the expense, or so much thereof as may from time to time be possible, from that balance in priority to all other charges against the same.