Section 2 in Punjab Municipal (Executive Officer) Act, 1931
2. Definitions.
- In this Act unless there is something repugnant in the subject or the context.-(a)"contract" includes a transfer of property ;(b)"the committee" means the municipal committee to which the Act has been, by notification, extended ;(c)"the Municipal Act" means the Punjab [Municipal Act, 1911] [All references to the Punjab Municipal Act, 1911 and various references to sections of the said Act, shall be construed as references to the H. P. Municipal Act, 1968 and the corresponding sections thereof, vide A.O. 1973.].
