Section 68 in The Punjab Town Improvement Act, 1922
68. Contribution by municipal committee.
- [(1) The Municipal Committee shall pay to the trust from the date the Chairman thereof assumes charge of his office so long as the trust is concerned with the improvement of the locality within the limits of the municipality an amount per annum equal to two per cent of the gross annual income of such Committee.] [Substituted by Punjab Act No. 4 of 1976.](2)In case of dispute as to what is the gross annual income of a committee, the matter shall be referred to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government whose decision shall be final.
