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[Cites 0, Cited by 0] [Section 240(1)] [Section 240] [Entire Act]

State of Punjab - Subsection

Section 240(1)(q) in Punjab Municipal Act, 1911

(q)[ for the preparation of plans and estimates for works partly or wholly to be constructed at the expense of committees, and for the preparation and periodical revision of maps and registers made under sub-section (3) of section 56 and for the authorities by which and the conditions, subject to which such plans, estimates, maps and registers are to be prepared and sanctioned;] [Substituted for the word 'goods' by Punjab Act No. 2 of 1923.]
(qq)[ for the regulation of contracts with electric supply companies for the supply of electrical energy;] [Inserted by Punjab Act No. 15 of 1926.]