(2)If at any time, a part of the area of a Gram is included in a Municipality or in an area constituted as Notified area under any law for the time being in force or in an area under the authority of a cantonment, the area of the Gram shall be deemed to have been reduced to the extent of the part as included in a Municipality or in the area constituted as a notified area or under cantonment and the properties, funds and liabilities of the Gram Panchayat concerned in respect of the part so included shall vest and devolve on the commissioners of the Municipality or on the notified area authority or on the cantonment authority [or The Tripura Tribal Areas Autonomous District Council] [Inserted by The Tripura Panchayats (Second Ammendment) Act, 1998, w.e.f 15.10.1998.] as the case may be, in accordance with such determination shall be final, and unless the State Government otherwise directs, all rules, orders, directions and notifications in force in the area under the authority of the commissioners of the municipality or notified area authority or cantonment [The Tripura Tribal Autonomous District Council] [Inserted by The Tripura Panchayats (Second Ammendment) Act, 1998,w.e.f 15.10.1998.] as the case may be, shall apply to the part of the area of the Gram so included.
