(1)With effect from the date of coming into force of this Act, -(a)The Punjab Municipal Act, 1911 (Punjab Act 3 of 1911);(b)The Punjab Municipal (Executive Officer) Act, 1931 (Punjab Act 2 of 1931); and(c)The Punjab Municipal Corporation Act, 1976 (Punjab Act 42 of 1976) shall stand repealed.(2)Notwithstanding the repeal of the Punjab Municipal Act, 1911 and the Punjab Municipal Corporation Act, 1976, -(a)every smaller urban area specified under the Punjab Municipal Act, 1911, and existing immediately before the commencement of this Act, shall at the date of such commencement, be deemed to have been constituted as smaller urban area under this Act and every Class I, Class II and Class III Municipal Council constituted under the said Act and existing immediately before the commencement, of this Act, shall at the date of such commencement, be deemed to have been constituted as Class 'A' Municipal Council, Class 'B' Municipal Council and Class 'C' Municipal Council, respectively under this Act;(b)every transitional area specified as such under the Punjab Municipal Act, 1911 and existing of this Act shall, at the date of such commencement immediately before the commencement be deemed to have been constituted as a transitional area under this Act and every Nagar Panchayat constituted under the said Act for a transitional area and existing immediately before the commencement of this Act, shall at the date of such commencement, be deemed to have been constituted as a Nagar Panchayat for that transitional area under this Act;(c)every larger urban area specified under the Punjab Municipal Corporation Act, 1976 and existing immediately before the commencement of this Act, shall at the date of such commencement, be deemed to have been constituted as a larger urban area under this Act and every Corporation constituted under the said Act for a larger Urban area and existing immediately before the commencement of this Act, shall at the date of such commencement, be deemed to have been constituted as a Municipal Corporation for that larger urban area under this Act;(d)Every President, Senior Vice-President and Vice-President of a Municipal Council and every President or Vice-President of a Nagar Panchayat constituted under the Punjab Municipal Act, 1911 and every Mayor, Senior Deputy Mayor and Deputy Mayor of a Corporation constituted under the Punjab Municipal Corporation Act, 1976 and continuing in office as such immediately before the commencement of this Act, shall at the date of such commencement, be deemed to be the President, or the Senior Vice-President or the Vice- President of the Municipal Council, or the President or the Vice-President of the Nagar Panchayat, or the Mayor, the Senior Deputy Mayor or the Deputy Mayor o the Municipal Corporation, as the case may be under this Act;(e)every member of a Municipal Council or of a Nagar Panchayat constituted under the Punjab Municipal Act, 1911, and every member of a Corporation constituted under the Punjab Municipal Corporation Act, 1976 and continuing in office as such immediately before the commencement of this Act, shall at the date of such commencement, be deemed to be a member of the Municipal Council or the Nagar Panchayat or the Municipal Corporation, as the case may be, constituted under this Act and shall hold office as such until he vacates, or is removed from, his office;(f)every resolution adopted, budget passed, loan taken, assessment made, tax, fee or charge levied or imposed, improvement schemes framed, building plan sanctioned, licence, permission or any other sanction granted, or standing orders made, or debenture or notice issued under the Municipal Act, 1911, or the Punjab Municipal Corporation Act, 1976 and in force at the commencement of this Act, shall be deemed to have been adopted, passed, taken, made, levied or imposed, framed, granted, sanctioned or issued under this Act, and shall unless altered, modified, cancelled, repealed, suspended, surrendered or withdrawn, as the case may be, under this Act, remain in force for the period, if any, for which it was so adopted, passed, taken, made, levied or imposed, framed, sanctioned, granted or issued;(g)all properties, movable or immovable, all rights of whatever kind used, enjoyed or possessed by, and all interests of whatever kind owned by or vested in, -(i)a Class I, Class II or Class III Municipal Council or a Nagar Panchayat, constituted under the Punjab Municipal Act, 1911, shall at the commencement of this Act, be deemed to be owned or vested in the Class 'A', Class 'B' or Class 'C' Municipal Council or the Nagar Panchayat, as the case may be, as constituted under this Act; and(ii)the Corporation constituted under the Punjab Municipal Corporation Act, 1976, shall at the commencement of this Act, be deemed to be owned by, or vested in the Municipal Corporation, constituted under this Act;(h)all contracts made or liabilities incurred by, -(i)a Class-I, Class-II or Class-III Municipal Council or a Nagar Panchayat, constituted under the Punjab Municipal Act, 1911, and legally subsisting against the said Municipal Council, or the Nagar Panchayat shall, at the commencement of this Act, be deemed to have been made or incurred by the Class 'A' Municipal Council, Class 'B' Municipal Council or Class 'C' Municipal Council or the Nagar Panchayat as the case may be, constituted under this Act; and(ii)the Corporation constituted under the Punjab Municipal Corporation Act, 1976, and legally subsisting against the said Corporation shall at the commencement of this Act, be deemed to have been made or incurred by the Municipal Corporation of the City constituted under this Act;(i)all Officers or other employees appointed under the Punjab Municipal Act, 1911, and the Punjab Municipal Corporation Act, 1976, and continuing in office immediately before the commencement of this Act, shall be deemed to have been appointed under this Act;(j)any assessment of lands and buildings made in respect of any ward or group of wards under the Punjab Municipal Act, 1911, or the Punjab Municipal Corporation Act, 1976, shall continue to remaing in force until assessment in respect of lands and buildings in respect of such ward or groups of wards is made under this Act and the payment of the tax on lands and buildings for any land or building for any quarter prior to the quarter commencing after the coming into force, of this Act, shall be made in accordance with the provisions of this Act;(k)any suit or other legal proceedings instituted or which but for the passing of the Act, would have been instituted by or against -(i)any Municipal Council or any Nagar Panchayat or any Executive Officer under the Punjab Municipal Act, 1911 may be continued or instituted by the Municipal Council or the Nagar Panchayat or the Executive Officer, as the case may be, constituted or appointed under this Act; and(ii)the Corporation or the Commissioner under the Punjab Municipal Corporation Act, 1976, may be continued or instituted by the Municipal Corporation or the Commissioner, as the case may be, constituted or appointed under this Act; and(l)all proceedings for acquisition of land initiated under the Punjab Municipal Act, 1911, or under the Punjab Municipal Corporation Act, 1976, whether in pursuance of any scheme of Improvement or otherwise, may be continued as if they had been initiated under this Act.(3)Notwithstanding the repeal of the Punjab Municipal (Executive Officer) Act, 1931, any appointment or contract made or any action taken under that Act, shall be deemed to have been made or taken under this Act.
