(7)Upon the issue of a notification under sub-section (4) specifying any smaller urban area to be transitional area, -(a)the notification referred to in section 9, in so far as it specifies such smaller urban area shall stand rescinded and such smaller urban area shall cease to exist; and(b)the provisions of this Act relating to transitional area shall apply in the area so specified :Provided that the members of the Municipal Council of such smaller urban area shall, subject to the provisions of section 55, be deemed to be the members of the Nagar Panchayat of the transitional area and continue to function as such until the expiry of the duration of the Municipal Council or until a Nagar Panchayat is constituted therefor, whichever is earlier.
