- Where any urban area is specified to be a smaller urban area under section 9, the Government shall, by notification, declare such smaller urban area to be a municipal area, and a Class 'A' smaller urban area, or a Class 'B' smaller urban area or a Class 'C' smaller urban area shall be declared as a Class 'A' municipal area, or a Class 'B' municipal area, or a Class 'C' municipal area, as the case may be :Provided that an area specified as a smaller urban area under the Punjab Municipal Act, 1911 (Punjab Act 3 of 1911) and a Municipal Council of the first class, or the second class, or the third class, as the case may be, constituted for the area so specified and existing as such immediately before the commencement of this Act, -(a)shall be deemed to be a Class 'A' smaller urban area, or a Class 'B' smaller urban area, or a Class 'C' smaller urban area, as the case may be, classified under this Act; and(b)the Municipal Council constituted under the Punjab Municipal Act, 1911, for each such smaller urban area shall, be deemed to be the Municipal Council constituted for such area under this Act.
