(1)This Act may be called the Punjab Municipal Act, 1911.(2)It extends only to the territories [***] [Words 'for the time being' omitted vide Government of India (Adaptation of Indian Laws) Order 1937.] administered by the [Government] [Substituted for the word 'Lieutenant- Governor' by Punjab Act No. 3 of 1933.] of [Punjab] [Substituted for 'East Punjab' by Adaptation of Laws Order, 1950.] and(3)It shall come into force on [such day as the [State] [This Act came into force on 1st October, 1911, see Punjab Gazette, 1911, Part I, page 527.] Government may, by notification in the Official Gazette, appoint in this behalf.]
