(5)Where any area within the territorial jurisdiction of any local authority, other than a Municipal Corporation, is included in a larger urban area, -(a)the provisions of this Act, and except as the Government may, by notification, otherwise direct, all rules, regulations, notifications, orders, directions and powers, made, issued or conferred and all taxes, duties, tolls and fees imposed under this Act and in force in such larger urban area, shall apply to, and shall be deemed to have been imposed in, the area so included;(b)the Government may, by notification, issue such orders as it may deem fit,-(i)as to the transfer to the Municipal Corporation, or disposal otherwise of, the assets or institutions of such local authority in the area so included; and(ii)as to the discharge of the liabilities, if any, of such local authority relating to such assets or institutions.
