Section 2(8) in The Punjab Town Improvement Act, 1922
(8)all references to anything done, required, authorised, permitted, forbidden or punishable, or to any power vested, under this Act shall include anything done, required, authorised, permitted, forbidden or punishable or any power vested -(a)by any provision of this Act, or(b)by any rule or scheme made under the provisions of this Act, or(c)under any provision of the Municipal Act which the trust has by virtue of this Act power to enforce;
