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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Punjab - Subsection

Section 52(3) in Punjab Municipal Act, 1911

(3)[ Notwithstanding any contained in the foregoing sub-sections of this Act no charges or expenses shall be paid from the municipal fund incidential to any matter which has been specifically declared by the State Government by general or special order to be a matter in regard to which no expenditure shall be met from municipal fund.