Section 5(1) in The East Punjab Damaged Areas Act, 1949
(1)When on the issue of a notification under the last proceeding section, any provisions of the Towns Act ceases to have effect in the damaged area of a Small Town, or any provisions of the Municipal Act ceases to have effect in the damaged area of any other urban area, the [State] Government may, without prejudice to any power which it may exercise under the last preceding section, make orders in place of or in substitution for the said provisions of the Municipal Act or the Towns Act.
