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[Cites 0, Cited by 0] [Section 600(2)] [Section 600] [Entire Act]

State of Punjab - Subsection

Section 600(2)(a) in The Punjab Municipal Act, 1999

(a)every smaller urban area specified under the Punjab Municipal Act, 1911, and existing immediately before the commencement of this Act, shall at the date of such commencement, be deemed to have been constituted as smaller urban area under this Act and every Class I, Class II and Class III Municipal Council constituted under the said Act and existing immediately before the commencement, of this Act, shall at the date of such commencement, be deemed to have been constituted as Class 'A' Municipal Council, Class 'B' Municipal Council and Class 'C' Municipal Council, respectively under this Act;