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State of Punjab - Section

Section 48 in The Punjab Municipal Corporation Act, 1976

48. Salary and allowances of Commissioner.

- The Commissioner shall be paid out of the Corporation Fund such monthly salary and such monthly allowances, if any, as may from time to time be fixed by the Government and may be given such facilities (if any) in relation to residential accommodation, conveyance and the like as may from time to time be fixed by the Government.