Section 3(1) in The Punjab Municipal Corporation Act, 1976
(1)The Government may, having regard to the population of the area, the density of the population therein, the revenue generated for local administration, the percentage of employment in non-agricultural activities, the economic importance or such other factors, as it may deem fit, specify, by notification, in the Official Gazette, any area to be a larger urban area for the purposes of this Act:Provided that no military cantonment or any part thereof shall be included in such larger urban area:Provided further that a Corporation may not be constituted for such a larger urban area or part thereof as the Government may, having regard to the size of the area and Municipal Services being provided or proposed to be provided by an industrial establishment in that area and such other factors as it may deem fit, by notification, specify to be an industrial township.
