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State of Punjab - Section

Section 9 in The Punjab Municipal Act, 1999

9. Specification of smaller urban area.

- On the expiry of a period of thirty days from the date of publication of the notification and after consideration of the objections submitted, the Government may, by notification, specify such area or part thereof to be a smaller urban area :Provided that any area specified as smaller urban area under the Punjab Municipal Act, 1911 (Punjab Act 3 of 1911), and existing as such immediately before the commencement of this Act shall be deemed to have been specified as a smaller urban area under this Act.