Section 3 in The Punjab Municipal Corporation Act, 1976
3. [ Specification of an area to be a Larger Urban Area and constitution of Corporation therefor.] [Substituted by Act 12 of 1994.]
(1)The Government may, having regard to the population of the area, the density of the population therein, the revenue generated for local administration, the percentage of employment in non-agricultural activities, the economic importance or such other factors, as it may deem fit, specify, by notification, in the Official Gazette, any area to be a larger urban area for the purposes of this Act:Provided that no military cantonment or any part thereof shall be included in such larger urban area:Provided further that a Corporation may not be constituted for such a larger urban area or part thereof as the Government may, having regard to the size of the area and Municipal Services being provided or proposed to be provided by an industrial establishment in that area and such other factors as it may deem fit, by notification, specify to be an industrial township.(2)Where an area is specified as a larger urban area under sub-section (1), the Government shall, by a notification in the Official Gazette, constitute a Corporation for such area.(3)Where any area, which is within the jurisdiction of any other local authority is specified as a larger urban area or is included in any other larger urban area, the Government may pass such orders as it may deem fit, as to the transfer to the Corporation for such larger urban area, or dispose otherwise of, the assets and institutions of any such local authority in that area and as to discharge of the liabilities, if any, of such local authority relating to such assets or institutions.(4)Where any area is excluded from a larger urban area and included in any other local authority, the Government may pass such orders as it may deem fit, as to the transfer of such local authority or disposal otherwise, of the assets or institutions of such Corporation in that area and as to the discharge of the liabilities, if any, of such Corporation relating to such assets and institutions.(5)The local areas which has been constituted as a City immediately before the commencement of the Punjab Municipal Corporation (Amendment) Act, 1994, shall be deemed to have been specified as larger urban area under sub-section (1) and Corporation constituted for those areas shall be deemed to have been duly constituted under sub-section (2).(6)The Government may, from time to time, after consultation with the Corporation, by previous publication of a notification in the Official Gazette, alter the limits of any larger urban area.(7)When the limits of any larger urban area are altered so as to include therein any area, the provisions of this Act and, except as the Government may otherwise by notification direct, all rules, bye-laws, notifications, orders, directions, powers, made, issued or conferred and all taxes and fees imposed under this Act and in force throughout the larger urban area shall apply to such area.
