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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(5) in Punjab Municipal Act, 1911

(5)Every area, which immediately before the commencement of the Punjab Municipal (Amendment) Act 11, 1994 was constituted as a Municipality under this Act, shall be deemed to have been constituted as smaller urban area under sub-section (1) and Municipality existing for that area before such commencement and specified in Schedule II shall be deemed to have been constituted under this Act for that area.