Section 3 in The Punjab New Capital (Periphery) Control Act, 1952
3. Declaration of controlled area.
(1)The State Government may by notification in the official Gazette declare the whole or any part of the area to which this Act extends to be a controlled area for the purpose of this Act.(2)Not less than three months before making a declaration under sub- section (1) the State Government shall cause to be published in the official Gazette, and in at least two newspapers printed in a language other than English, a notification stating that it proposes to make such a declaration, and copies of the notification or of the substance thereof shall be published by the Deputy Commissioner in such manner as may be prescribed at his office and in the area desired to be controlled.
