Section 5 in The East Punjab Damaged Areas Act, 1949
5. Power to make orders in respect of damaged areas in urban areas.
(1)When on the issue of a notification under the last proceeding section, any provisions of the Towns Act ceases to have effect in the damaged area of a Small Town, or any provisions of the Municipal Act ceases to have effect in the damaged area of any other urban area, the [State] Government may, without prejudice to any power which it may exercise under the last preceding section, make orders in place of or in substitution for the said provisions of the Municipal Act or the Towns Act.(2)All orders made under sub-section (1) shall be published by notification, and shall on such publication have effect in the damaged area concerned as if enacted in the Municipal Act or the Towns Act, as the case may be.(3)Any order which has effect as if enacted in the Municipal Act shall be deemed to be a provision of the said Act, for the purposes of its extension to the damaged area of any notified area under clause (f) of sub-section (1) of Section 242 of the said Act.
