361. Conversion of [town municipal areas into city municipal areas] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.].
(1)Subject to the provisions of sub-section (1) of section 3, the [Governor] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] may at any time after consulting the municipal council concerned and considering objections, if any, declare by notification that any town [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] [***] [Omitted by Act 34 of 1966 w.e.f. 16.1.1967.] shall, with effect from a date to be specified in the notification, be a city [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] constituted under this Act.(2)The provisions of this Act relating to town [municipal areas] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] shall not apply to the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] declared as a city [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] under sub-section (1) with effect from the date specified in the declaration.(3)Any appointment, notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form, made, issued or imposed in respect of a [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] declared as a city [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] and any appointment, notification, order, scheme, rule, bye-law or form, made or issued under any other law in respect of such [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] shall continue in force and be deemed to have been made, issued or imposed under the provisions of this Act, unless and until it is superseded by any appointment, notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form, made or issued or imposed under this Act.(4)Before any town [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] is constituted into a city [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], the procedure prescribed in section 9 shall, as far as may be, be followed.(5)The property, rights and liabilities of the municipal council of a [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] declared as a city [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] under sub-section (1) shall vest in the municipal council of the said [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] with effect from the date specified in the notification.
