Section 8 in Punjab Urban Estates (Development and Regulation) Act, 1964
8. Power to apply certain provision of Punjab Act 3 of 1911 to an urban estate.
(1)The Chief Administrator may, from time to time by notification and with the previous approval of the State Government, apply to or an urban estate any part thereof, with such adaptations and modifications not affecting the substance as may be specified in the notification all or any of the provisions of the Punjab Municipal Act, 1911, specified in the Schedule to this Act in so far as such provisions are not inconsistent with the provisions of this Act.(2)On the issue of a notification under sub-section (1), the Chief Administrator shall, in relation to an urban estate or any part thereof, as the case may be, exercise the same powers and perform the same functions under the provisions applied by such notification as a Municipal Committee or its President or Executive Officer or any other functionary of the Committee would exercise and perform if the urban estate were a Municipality of the first class.(3)While exercising the powers or performing the functions under the provisions of the Punjab Municipal Act, 1911, applied to an estate by a notification under sub-section (1), the Chief Administrator shall be subject to the control of the State Government and not to that of the Commissioner or Deputy Commissioner.(4)The State Government may from time to time by notification omit any provision of the Punjab Municipal Act, 1911, from the Schedule or add thereto any other provision of that Act and thereupon the Schedule shall be deemed to have been amended accordingly.(5)Every notification made under sub-section (1) shall be laid before each House of the State Legislature for a period of ten days as soon as possible.
