Section 4(3) in The Punjab Municipal Corporation Act, 1976
(3)As soon as may be after the appointed day a Corporation which shall be composed of [elected councillors and ex officio councillors,] [Substituted for the words 'elected councillors, associate councillors and co-opted councillors' by Act 12 of 1994.] if any, shall be constituted from such date as may be specified in this behalf by notification by the Government.
