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[Cites 0, Cited by 0] [Section 146(1)] [Section 146] [Entire Act]

State of Punjab - Subsection

Section 146(1)(c) in The Punjab Municipal Act, 1999

(c)for the execution of any permanent work, the provision of any plant, or the doing of any other thing, which it has power to execute, provide or do, if the cost of carrying out the purpose in question is required to be spread over a term of years;