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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Punjab - Subsection

Section 139(3) in The Punjab Municipal Act, 1999

(3)Notwithstanding anything contained in this Act, such moneys may also be applied in payment of all sums, charges and costs on all acts and things which are likely to promote the safety, health, welfare, or convenience of the inhabitants of the municipal area, or the expenditure whereon may be declared by the Municipality, with the sanction of the Government, to be an appropriate charge on the Municipal Fund.