5. Effect of including area in [transitional area or smaller urban area.] [Substituted by U.P. Act No. 12 of 1994.]
- [Where by a notification referred to in sub-section (2) of Section 3 the Governor includes any area] [Substituted by U.P. Act No. 26 of 1995.] [transitional area or smaller urban area] [in a Substituted by U.P. Act No. 12 of 1994.], such area shall thereby become subject to all notifications, rules, regulations, bye-laws, orders, directions, issued or made under this or any other enactment and in force throughout the [transitional area or smaller urban area] [Substituted by U.P. Act No. 12 of 1994.], at the time immediately preceding the inclusion of the area.The [Municipality] [Substituted by U.P. Act No. 12 of 1994.]
