(7)Upon the issue of a notification under sub-section (4), specifying any smaller urban area to be a larger urban area, -(a)the notification referred to in section 9, insofar as it specifies such smaller urban area, shall stand rescinded and such smaller urban area, shall cease to exist; and(b)the provisions of this Act as may be applicable to a larger urban area shall, with such modifications as may be specified by the Government, 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 Municipal Corporation of the larger urban area and continue to function as such until the expiry of the duration of the Municipal Council or until a Municipal Corporation is constituted therefor, whichever is earlier.
