Section 407A(1) in The Punjab Municipal Corporation Act, 1976
(1)All powers and duties of the Corporation may, till it remains dissolved and is reconstituted, or in the case of a Corporation constituted after the commencement of the Punjab Municipal Corporation (Amendment) Act, 1994, under sub-section (4) of section 7, shall be exercised and performed by such person or authority as the Government may appoint in this behalf.
