Section 4(5) in The Punjab Town Improvement Act, 1922
(5)Of the persons referred to in clause (c) of sub-section (1) not more than one shall be a servant of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.].Explanation. - For the purposes of this section the term servant of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] does not include a Government treasurer, a person holding a purely honorary office or a person who has retired from the service of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.].
