Section 97 in The Punjab Town Improvement Trust Rules, 1939
97.
The estimate, as sanctioned by the Trust, shall be submitted [to Government in the case of a trust established in a Municipality of the first class, and the Director, Urban Local Bodies, Punjab, in the case of a Trust established in the Municipalities of second and third class] [Vide Punjab Government Notification No. GSR 153 PA4/22/Section 63/66 dated 7.4.1966.] who may, if they, think fit, at any time within one month after receipt of the same, disallow such estimate, or any portion thereof, and return the same for amendment. The Trust shall, if the estimate is so returned by Government, forthwith proceed to amend the same and shall re-submit the estimate so amended [to Government in the case of a trust established in a Municipality of the first class, and the Director, Urban Local Bodies, Punjab, in the case of a Trust established in the Municipalities of second and third class] [Vide Punjab Government Notification No. GSR 153 PA4/22/Section 63/66 dated 7.4.1966.]. A copy of the estimate shall be sent to the president of the Municipal Committee.
