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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(4) in Punjab Municipal Act, 1911

(4)Where any area is excluded from a transitional area or a smaller urban area and included in the area of any other local authority, the State Government may pass such orders as it may deem fit as to the transfer to such local authority or disposal otherwise of, the assets or institution, of such local authority in that area or as to the discharge of the liabilities, if any, of such local authority, relating to such assets and institutions.