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[Cites 0, Cited by 0] [Section 600(2)] [Section 600] [Entire Act]

State of Punjab - Subsection

Section 600(2)(c) in The Punjab Municipal Act, 1999

(c)every larger urban area specified under the Punjab Municipal Corporation Act, 1976 and existing immediately before the commencement of this Act, shall at the date of such commencement, be deemed to have been constituted as a larger urban area under this Act and every Corporation constituted under the said Act for a larger Urban area and existing immediately before the commencement of this Act, shall at the date of such commencement, be deemed to have been constituted as a Municipal Corporation for that larger urban area under this Act;