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[Cites 0, Cited by 8] [Entire Act]

State of Punjab - Section

Section 72 in The Punjab Town Improvement Act, 1922

72. Payment by State Government to be a charge on the property of the trust.

- All moneys paid by the State Government shall constitute a charge upon the property of the trust.[Chapter VII-A] [Chapter VII-A added by Punjab Act 7 of 1974.]Control over Trusts