Section 26B in Punjab Water Supply and Sewerage Board Act, 1976
26B. Reference to the local authority to be deemd reference to the Board.
- During the period of management, any reference to any local authority in any enactment, for the time being in force, or in any rules, bye-laws or regulations made thereunder, shall in relation to water supply and sewerage services be construed as a reference to the Board and any reference in such enactment, rules, bye-laws or regulations to any officer-holder of the local authority shall be construed as a reference to the corresponding office-holder of the Board and in case there is no such corresponding office holder then to such other office-holder as the Board may notify.
