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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Punjab - Subsection

Section 52(1)(b) in Punjab Municipal Act, 1911

(b)[ secondly, such sum as the committee may be required by the [State] [Inserted by Punjab Act No. 3 of 1933.] Government to contribute towards the cost of such Local Self-Government Board or Inspectorate as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may establish, for the purpose of advising, assisting and supervising the work of municipal committees and other local bodies :