6. Effect of inclusion of a Gram Sabha area or a part thereof in a municipality, etc.
(1)If, at any time, the whole of the area of a Gram Sabha is included in a municipality or in an area under the authority of a Municipal Corporation, a Town Committee or a Cantonment, the Gram Sabha shall cease to exist and the properties, funds and other assets vested in such Gram Sabha and all the rights and liabilities of such Gram Sabha shall vest in and devolve on the municipality or on the Municipal Corporation or on the Town Committee, or on the Cantonment authority, as the case may be.(2)If, at any time, a part of the area of a Gram Sabha is included in a municipality or in an area under the authority of a Municipal Corporation, a Town Committee or a Cantonment, the area of the Gram Sabha shall be deemed to have been reduced to the extent of the part so included in a municipality or in an area under the authority of a Municipal Corporation, a Town Committee or a Cantonment, and the properties, funds and other assets vested in such Gram Sabha and all the rights and liabilities of such Gram Sabha in respect of the part so included shall vest in and devolve on the municipality or on the Municipal Corporation or on the Town Committee or on the Cantonment authority, as the case may be, in accordance with such allocation, as may be determined by the prescribed authority, whose orders thereon shall be final.
