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The Punjab District Boards Act, 1883 65. Contract of local committees.- Every contract entered into, whether in its own name or in the name of the Government, by the, committee appointed in a district under section 11 of the Panjab. Local Rates Act, 1878, may be enforced by and against the district board constituted for that district under this Act, in like manner as it might have been by and against the committee if this Act had not been passed.    |
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