Section 1 in The Punjab Town Improvement Act, 1922
1. Title, extent and commencement.
(1)This Act may be called the Punjab Town Improvement Act, 1922.(2)[ It extends to the whole of the State of Punjab.] [Sub-section (2) firstly amended by Punjab Act 27 of 1965 and subsequently substituted by Punjab Adaptation of Laws (State and Concurrent Subjects) Order, 1968.](3)This section and section 66 shall come into force at once. The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification propose to apply the rest of the Act to the whole or any part of any municipality and to any locality adjacent thereto, on such date as may be specified in such notification, and the Act shall come into operation after the lapse of three months unless within that period the municipal committee concerned at meeting convened for the purpose of considering the application of the Act resolve by a majority of two-thirds that the Act should not be so applied.
