Section 271 in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994
271. Third Schedule.―
Omit “sections 258, 259 (1), 260 (1), 263 (4), 265, 266 (1) and (2), 268, 269, 270, 272 (1) and (2), 273 (1), (2) and (3) and section 274 (1), and the entries there against in the second, third and fourth columns”.AMENDMENT OF THE CAPITAL OF PUNJAB (DEVELOPMENT AND REGULATION) ACT, 1952(PUNJAB ACT No. XXVII OF 1952)For section 7A, substitute―“7A. Power to apply certain provisions of Punjab Act 42 of 1976 to Chandigarh.―(1)The Chief Administrator may, from time to time by notification in the Official Gazette, and with the previous approval of the Administrator of the Union territory of Chandigarh, apply to Chandigarh or any part thereof with such adaptations and modifications not affecting the substance as may be specified in the notification, all or any of the provisions of the Punjab Municipal Corporation Act, 1976 (Punjab Act 42 of 1976), in so far as such provisions are applicable to Chandigarh.(2)While exercising the powers or performing the functions under the provisions of the Punjab Municipal Corporation Act, 1976 (Punjab Act 42 of 1976) applied to Chandigarh by a notification under sub-section (1), the Chief Administrator shall be subject to the control of the Administrator and not to that of the Commissioner or Deputy Commissioner.(3)Notwithstanding the substitution of section 7A of the Capital of Punjab (Development and Regulation) Act, 1952 (hereinafter referred to as substituted section) the substituted section shall not―(a)affect the previous operation of the substituted section or anything duly done or suffered thereunder; or(b)affect any right, privilege, obligation or liability acquired accured or incurred under the substituted section; or(c)affect any penalty, forfeiture or punishment incurred in respect of any offence committed against substituted section; affect any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceedings or remedy may be instituted, continued or enforced, and any such privilege, forfeiture or punishment may be imposed as if this substitution has not been made.”.
