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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(5) in The Punjab Municipal Corporation Act, 1976

(5)The local areas which has been constituted as a City immediately before the commencement of the Punjab Municipal Corporation (Amendment) Act, 1994, shall be deemed to have been specified as larger urban area under sub-section (1) and Corporation constituted for those areas shall be deemed to have been duly constituted under sub-section (2).