Section 63 in The Punjab Town Improvement Trust Rules, 1939
63. Payment orders shall on no account be made on misls.
- Each payment order shall be made on a bill [except in the case referred to in rule 81(2)], a note being made in the misl concerned, referring to the number and date of the voucher. A reference shall also be made on the bill to the misls to which it appertains.
