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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(1) in Panjab District Boards Act, 1883

(1)It shall be the duty of the Local Government and of all Commissioners and Deputy Commissioners acting under its orders to require that the proceedings of district boards and local boards shall be in conformity with law and with the rules in force thereunder.