Section 6 in The Bombay Provincial Municipal Corporations Act, 1949
6. Provision for Municipality or local authority which is superseded or dissolved. - Any reference in the above paragraphs of a municipality or a local authority shall, in case such municipality or local authority has been superseded or dissolved be deemed to be a reference to the person or persons appointed to exercise the powers or to perform the functions of such municipality or local authority under any law relating to such municipality or local authority.
[6A., Special Conditions for erection and re-erection of buildings etc., in certain areas. - (1) Notwithstanding anything contained in this Act, until bye-laws are made under section 458 or until the expiration of one year from the date on which any local area is constituted or included in a City [***], whichever is earlier, the Corporation may prescribe special conditions with respect to erection or re-erection of buildings, the maximum heights of buildings, roofs and external walls of buildings, set-backs of buildings and other matter relating to buildings in the area constituted or included in a City or any part thereof.(2)No person shall erect or re-erect any building or commence the execution of any work in contravention of any such conditions.][6B. Savings in respect of Gujarat Local Fund Audit Act, 1963. - The provisions of the Gujarat Local Fund Audit Act, 1963 shall continue to apply in respect of the audit of the accounts of the said Municipality for the period upto the date immediately preceding the appointed day and for all other matters connected with, or arising out of, such audit as if this Act had not come into operation:Provided that all references in the Gujarat Local fund Fudit Act, 1963, to the President of the local authority or to the local authority shall be deemed to be references to the Commissioner.]
