Section 2(c) in Punjab Municipal Infrastructure Development Fund Act, 2011
(c)"Fund" means the Punjab Municipal Infrastructure Development Fund, constituted under section 3 of this Act;(cc)[ "grant-in-aid" means the grant-in-aid provided from the Consolidated Fund of the State as compensatory payment under the State Budget till the financial year, 2037-38.] [Substituted by Punjab Act No. 23 of 2018, dated 28.9.2018]
