Section 92 in The Punjab Town Improvement Trust Rules, 1939
92.
The fee payable for a copy of, or extracts from, the municipal assessment list furnished to the Chairman under section 39 of the Act shall be Re. 1 per 100 entries or part of 100 entries.Channel of correspondence[93. (1) All correspondence between the trusts established in Municipalities of the first class and the State Government shall be through the Director, Urban Local Bodies, Punjab;(2)All correspondence between the trusts established in the Municipalities of the second and third class and the State Government shall be through the Regional Deputy Director concerned and the Director Urban Local Bodies; Punjab;(3)Notwithstanding anything contained in sub-rules (1) and (2) to trust may, in important cases, send advance copies of the communication direct to the State Government]. [Substituted by Punjab Government Notification No. GSR 71/PA/4/22/Section 73/65 dated 31.3.1965.]Trust Contracts
