Section 4C in The Punjab Town Improvement Act, 1922
4C. [ Appointment of trustees where no Corporation is constituted. [Inserted by Punjab Act No. 18 of 1983.]
- Where any municipality has been constituted to be a City under the provisions of the Punjab Municipal Corporation Act, 1976 and a Corporation has not been constituted for that City, the three seats allotted, to the Corporation under clause (b) of sub-section (1) of section 4 shall be filled in by the State Government and the trustees so appointed shall hold office for a period of three years or until the trust its dissolved, whichever period is less :Provided that if the Corporation is constituted, three members of the Corporation shall be elected or appointed in accordance with the provisions of section 4 and on their election or appointment the three trustees appointed by the State Government under this section shall cease to be the members of the trust.]
