Section 2(h) in The Punjab Rural Development Act, 1987
(h)"rural area" means area other than the, -(i)local area included in a municipality under the Punjab Municipal Act, 1911;(ii)local area constituted to be a City under the Punjab Municipal Corporation Act, 1976;(iii)area declared as an urban estate under the Punjab Urban Estates (Development and Regulation) Act, 1964; and(iv)place declared to be a cantonment under the Cantonments Act, and
