6. Continuance of Act and subsidiary orders in Municipal areas formed by division.
- [When any Municipal area is divided into two or more such areas by a notification referred to in Sub-section (2) of Section 4 then, notwithstanding anything contained in this Act, all the provisions of this Act and of the rules, bye-laws, notifications or order made thereunder which, immediately before such division were in force in any part of the original Municipal area shall be deemed to be in force in the same part of the Municipal areas formed by such division unless it is otherwise directed in and by the said notification] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]
