Section 1 in The Jalandhar Municipal Corporation Building Bye-Laws, 1997
1. Title and commencement.
(1)These building bye-laws may be called the Municipal Corporation (Erection and Re-erection of Building) Bye-laws, 1997.(2)These shall come into force at once.(3)These building bye-laws shall apply to the entire area of Municipal Corporation or to such other areas, as the State Government may extend by notification in the Official Gazette.
