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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Punjab - Subsection

Section 68(2) in The Punjab Town Improvement Act, 1922

(2)In case of dispute as to what is the gross annual income of a committee, the matter shall be referred to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government whose decision shall be final.