Section 17 in The Pepsu Townships Development Board Act, 1954
17. Powers of the Board to apply certain provisions of the Punjab Municipal Act to townships.
- The State Government may, by notification in the official Gazette, apply to any township or a part thereof, with such adaptations and modifications not affecting the substance as may be specified in the notification, all or any of the provisions of sections 61 to 79, 82 to 92, 96 to 110, 113 to 121, 121A, 122, 123, 125 to 168, 170 to 170F, 172 to 185, 188 to 197, 199, 201 to 207; 209 to 222, 224 to 228 and 230 of the Muniab Municipal Act, 1911 (Punjab Act III of 1911) [ * * * * * ] [Omitted by Punjab Act 19 of 1973, Section 2.] in so far as such provisions are not inconsistent with the provisions of this Act.
