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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(3) in Punjab Water Supply and Sewerage Board Act, 1976

(3)Where a joint scheme for two or more local authorities is investigated, prepared or executed, the costs thereof shall be borne by the local authorities concerned in such proportions and paid in such manner and in such instalments as may be prescribed.