Section 161(1) in The Punjab Panchayati Raj Act, 1994
(1)The State Government shall, by notification, direct that from the date which may be specified in the notification, there shall be constituted a Zila Parishad having jurisdiction, save as otherwise provided in this Act, over the entire district excluding such portions of the district as are included in a municipality or cantonment area or are under the authority of a municipal corporation or a notified area committee constituted under any law for the time being in force:Provided that a Zila Parishad may have its office in any area comprised within the excluded portion of the district and in such area may exercise its powers and functions over the property and institutions under its own control or management :Provided further that Zila Parishads already constituted under the Punjab Panchayat Samiti Zila Parishads Act, 1961 shall be deemed to have been constituted under this Act.
