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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Punjab - Subsection

Section 52(1)(e) in Punjab Municipal Act, 1911

(e)[ fifthly, such sum as the committee may be required by the State Government to contribute towards the maintenance of pauper lunatics or pauper lepers sent from any place in the [State] [Clauses (e) and (f) were inserted by Punjab Act No. 3 of 1933.] to mental hospitals or public asylums whether in or outside the State.