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

State of Punjab - Subsection

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

(g)[ seventhly, such sum to be paid annually by the committee to the State Government by way of contribution as is equivalent to - [Clause (g) added by Punjab Act No. 22 of 1959, with effect from 1st October, 1957.]
(i)the total provision made in the budget for the year 1957-58 under the main head 'Education' excluding [the provision under the sub-heads relating to public libraries, colleges, reading rooms and museums or pertaining to such other matters not relating to schools as the State Government may specify, educational grants and the provisions made for 'original works' relating to schools ; and
(ii)a sum representing one per centum of the total income from its own resources for the year 1957-58, in lieu of the deductions made for 'original works' made under clause (i):]