(1)On the expiry of a period of thirty days from the date of publication of the notification issued under section 13 and after consideration of the objections submitted, the Government may, by notification, specify such area, to be a transitional area :Provided that any area which immediately before the commencement of this Act was deemed to have been specified as a transitional area under the Punjab Municipal Act, 1911 (Punjab Act 3 of 1911), shall be deemed to be a transitional area under this Act.(2)Where any area is specified to be a transitional area under sub- section (1), the Government shall, by notification, declare such transitional area to be a municipal area.
