Section 1 in Punjab Municipal (Executive Officer) Act, 1931
1. Short title, extent and commencement.
(1)This Act may be called the Punjab Municipal (Executive Officer) Act, 1931.(2)It may, by notification be extended by the [State Government] [Substituted for the expression 'Central Government' (which was Substituted for 'State Government' by A.O. 1968) by A. O. 1973. The word 'State' was Substituted for the Word 'Provincial' by Adaptation of Laws Order,1950.] to any municipality in Punjab.(3)It shall come into force on such [date] [It came into force on 16th October, 1931, vide Punjab Government Notification No. 30693, dated the 14th October, 1931, published in Punjab Government Gazette, 1931, Part I- A, p. 454.] as the [State Government] [Substituted for the expression 'Central Government' (which was Substituted for 'State Government' by A.O. 1968) by A. O. 1973. The word 'State' was Substituted for the Word 'Provincial' by Adaptation of Laws Order,1950.] may, by notification, appoint in this behalf.
