Section 71C(3) in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994
(3)The Administrator shall cause every recommendation made by the Commission under this section together with an explanatory memorandum as to the action taken thereon to be laid before each House of Parliament.”.Section 87,―(a)in sub-section (3), in clause (b), in the proviso, for “five hundred rupees”, substitute “ten thousand rupees”;(b)in sub-section (4), for “five thousand rupees”, substitute “one lakh rupees”.Section 90,―[(a) in sub-section (1),—(i)clauses (b) and (c) shall be omitted;(ii)in clause (e), the word “and” occurring at the end, shall be omitted;(iii)after clause(f),thefollowing clauseshallbeinserted,namely:—“(g) a tax on entertainments and amusements.” ];[(b) in sub-section (6),—(i)after the words and figures “Punjab Motor Vehicles Taxation Act,1924,thewords“as applicableto theUnion territoryofChandigarh”, shall be inserted;(ii)clauses (d) and (e) shall be omitted.].Omit sections 113 to 117 (both inclusive).After section 126, insert―“126A. Prior approval of the Chief Administrator.―Notwithstanding anything contained in sections 122 to 125, every permission given by the Commissioner shall be subject to the prior approval of the Chief Administrator appointed under clause (e) of section 2 of the Capital of Punjab (Development and Regulation) Act, 1952, (Punjab Act XXVII of 1952) and subject to such conditions as the Chief Administrator may impose in this behalf.”.Omit section 127Section 152.―In the proviso to sub-section (1), for “one thousand rupees”, substitute “ten thousand rupees”.Section 174.―Omit clause (c).Section 225.―Omit sub-section (2).Omit sections 226 to 275 (both inclusive).Omit sections 286 to 312 (both inclusive).Omit sections 343 to 346 (both inclusive).Section 397.―For sub-section (2), substitute―“(2) Every rule, regulation or bye-law made under this Act shall be laid as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule, regulation or bye-law or both the Houses agree that the rule, bye-law or regulation should not be made, the rule, bye-law or regulation shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule, regulation or bye-law.”.Section 399.―In sub-section (1), omit Parts B, C and D.For section 407, substitute―“407. Dissolution of Corporation.―
