Section 2(2) in The Punjab Municipal Corporation Law (Extension to Chandigarh) Act, 1994
(2)With effect from the commencement of this Act, -(a)the references, in the Punjab Municipal Corporation Act, 1976 (Punjab Act 42 of 1976), to State, authorities, or City mentioned in column 1 of Part I of the Schedule annexed to this Act shall be construed as if references therein to State, Authorities, or City respectively mentioned or referred to opposite thereto in column 2 of the Part;(b)the Punjab Municipal Corporation Act, 1976 (Punjab Act 42 of 1976) shall be amended as specified in Part II of the Schedule.
