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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(v) in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979

(v)The house shall be maintained in good condition at the cost of the member concerned and municipal and other local taxes in respect of the house shall be regularly paid by him until the advance along with interest is repaid to the Government.