Section 407A in The Punjab Municipal Corporation Act, 1976
407A. Appointment of a person to carry out the work of Corporation in certain cases.
(1)All powers and duties of the Corporation may, till it remains dissolved and is reconstituted, or in the case of a Corporation constituted after the commencement of the Punjab Municipal Corporation (Amendment) Act, 1994, under sub-section (4) of section 7, shall be exercised and performed by such person or authority as the Government may appoint in this behalf.(2)All properties vested in the Corporation shall till the Corporation remains dissolved and is reconstituted, shall vest in and devolve upon the Government."
