(7)[ Notwithstanding anything hereinbefore contained the State Government shall not make rules under clause (zzz) of sub-section (1) for a municipality unless the committee has been required by the State Government to make bye-laws under section 31, section 188, section 189, section 190 or section 197, and has failed to make any such bye-laws, or having made them has failed to obtain their confirmation by the State Government as required by sub-section (1) of section 201 within nine months of the date of the order of the State Government requiring them to be made, and any rules made by the State under clause (zzz) of sub-section (1) shall have effect as if they were, and shall be deemed for all purposes to be, bye-laws made by the committee.] [Inserted by Punjab Act No. 3 of 1933.]
