Section 46A(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)If any mandi portion or a part thereof lies within the limits of a municipality, notified areas, gram panchayat area or local area under the Punjab Town Improvement Act, 1922, the State Government, may, by notification in the Official Gazette, direct that any or all the powers under the Haryana Municipal Act, 1973, the Punjab Gram Panchayat Act, 1952 or the Punjab Town Improvement Act, 1922, as are relevant to the purposes of this act, shall, subject to such conditions and restrictions as may be specified in the notification, cease to operate in such mandi portion and the Municipal Committee, the Gram Panchayat, or the Improvement Trust, as the case may be, shall thereafter cease to have jurisdiction over that mandi portion or a part thereof, as the case may be, in respect of such powers.
