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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(1) in Panjab District Boards Act, 1883

(1)Every local board shall submit annually to the district board of its district, on or before such date as the district board may appoint in this behalf, a statement of the requirements, and an estimate of the probable expenditure, of the local board for the coming financial year, and shall submit, as often as the district board may require, accounts of its receipts and expenditure.