Section 420 in The Punjab Municipal Corporation Act, 1976
420. Construction of references.
- Save as expressly provided in this Act and unless the context otherwise requires, after the establishment of the Corporation any reference in any enactment, rule, bye-law, order, scheme, notification or other instrument having the force of law, to any local authority having jurisdiction in the City or any part thereof shall, unless the context or subject otherwise requires, be construed as reference to the Corporation.
