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State of Punjab - Section

Section 3 in The Punjab Local Option Act, 1923

3. Application by local body for extension of the Act.

- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall, on the application of a local body, within a period not exceeding three months from the date of such application, declare by notification that such local body may exercise the powers conferred under sections 4, 5 and 8.