Section 51 in The Punjab Town Improvement Act, 1922
51. Power of the trust to facilitate movement of population.
- In order to facilitate the movement of the population in and around any local area to which this Act is applied, the trust may from time to time -(a)subject to any conditions it may deem fit to impose -(i)guarantee the payment, from the funds at its disposal, of such sums as it may deem fit, by way of interest on capital expended on the construction, maintenance or working of means of locomotion, or(ii)make such payments as it may deem fit from the said funds, by way of subsidy to persons undertaking to provide, maintain and work any means of locomotion, or(b)either singly or in combination with any other persons construct, maintain and work any means of locomotion, under the provisions of any law applicable thereto, or(c)construct or widen, strengthen or otherwise improve bridges :Provided that no guarantee or subsidy shall be made under clause (a), and no means of locomotion shall be constructed, maintained or worked under clause (b), without the previous sanction of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
