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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(3) in The Punjab Municipal Corporation Act, 1976

(3)Where any area, which is within the jurisdiction of any other local authority is specified as a larger urban area or is included in any other larger urban area, the Government may pass such orders as it may deem fit, as to the transfer to the Corporation for such larger urban area, or dispose otherwise of, the assets and institutions of any such local authority in that area and as to discharge of the liabilities, if any, of such local authority relating to such assets or institutions.