Section 2(51) in The Punjab Municipal Corporation Act, 1976
(51)"rural areas" means the area of the City which immediately before their inclusion within the limits of the City are situated within the local limits of a Gram Panchayat established under the Punjab Gram Panchayats Act, 1952, but shall not include such portion thereof as may, by virtue of a notification under section 421, cease to be included in the rural areas as herein defined;
