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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(2) in Panjab District Boards Act, 1883

(2)if the expense is not so paid, the Deputy Commissioner may make an order directing the. person having the custody of the balance of the district fund to pay the expense, or so much thereof as is, from time to time, possible, from that balance in priority to all other charges against the same.