Section 66 in Punjab Water Supply and Sewerage Board Act, 1976
66. Board to be local authority under Central Act I of 1894 and Central Act IX of 1914.
- For the purposes of the Local Authorities Loans Act, 1914, the Land Acquisition Act, 1894 and the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973, the Board shall be deemed to be a local authority controlled by the Government.
