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[Cites 0, Cited by 0] [Section 562] [Entire Act]

State of Punjab - Subsection

Section 562(5) in The Punjab Municipal Act, 1999

(5)The Municipality shall pay to the Government out of the Municipal Fund of the Municipality any amount paid by the Government on account of salary, pension, leave and other allowances of a Municipal Magistrate together with the cost of establishment of such Magistrate and all other incidental charges in connection with such establishment.