Section 4(1) in The East Punjab Damaged Areas Act, 1949
(1)The [State] Government may, by notification, declare that -(a)the provisions of the Municipal Act (Punjab Act III of 1911) for purposes of its application to the damaged area of any urban other than a Small Town;(b)the provisions of the Towns Act (Punjab Act II of 1922), for purposes of its application to the damaged area of any Small Town;shall be added to, amended or varied in such manner as may be specified in the notification.
