(6)When any area is excluded from a transitional area and included within the jurisdiction of any other local authority, -(a)the provisions of this Act or the rules, regulations, notifications, orders, directions, powers made, issued or conferred and all taxes, duties, tolls and fees imposed under this Act and in force in such transitional area shall cease to apply and shall cease to be imposed in the area so excluded;(b)the Government may, by notification, issue such orders as it may deem fit,-(i)as to the transfer to such local authority, or disposal otherwise of, the assets or institutions of the Nagar Panchayat of the transitional area; and(ii)as to the discharge of the liabilities, if any, of such Nagar Panchayat relating to such assets or institutions.
