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

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

State of Punjab - Subsection

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

(d)[ fourthly, such sum as may be required to pay the expenses incurred in auditing the accounts of the committee, and such portion of the costs of any public expenditure by the [Central Government] [Substituted by Punjab Act No. 3 of 1933.] or the [State] [Substituted for the words 'Government of India' by the Government of India (Adaptation of Indian Laws) Order, 1937.] Government as may be held by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to be equitably payable by the committee in return for services rendered to it.]

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State of Punjab - Subsection

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