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State of Punjab - Section

Section 5 in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994

5. Repeal of Ordinance 7 of 1994 and saving.―

(1)The Punjab Municipal Corporation Law (Extension to Chandigarh) Ordinance, 1994 is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act.THE SCHEDULE(See section 2)THE PUNJAB MUNICIPAL CORPORATION ACT, 1976(PUNJAB ACT 42 OF 1976)