(8)Upon the issue of a notification under sub-section (4) specifying a larger urban area to be a smaller urban area, -(a)the notification referred to in section 5, in-so-far as it specifies such larger urban area, shall stand rescinded and such larger urban area, shall cease to exist; and(b)the provisions of this Act relating to a smaller urban area shall apply in the area so specified :Provided that the members of the Municipal Corporation of such larger urban area shall, subject to the provisions of section 55, be deemed to be the members of the Municipal Council of the smaller urban area and continue to function as such until the expiry of the duration of the Municipal Corporation or until a Municipal Council is constituted therefor, whichever is earlier.Smaller Urban Areas
