Section 49(2) in The Punjab Town Improvement Act, 1922
(2)The trust may make bye-laws for any locality outside the limits of the municipality comprised in a scheme under this Act -(a)generally for carrying out the purposes of this Act, and(b)in particular and without prejudice to the generality of the aforesaid powers, regarding any of the matters referred to in sections 188, 189 and 190 of the Municipal Act.
