Section 8(1) in Punjab Urban Estates (Development and Regulation) Act, 1964
(1)The Chief Administrator may, from time to time by notification and with the previous approval of the State Government, apply to or an urban estate 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 Act, 1911, specified in the Schedule to this Act in so far as such provisions are not inconsistent with the provisions of this Act.
