(5)Where any village Panchayat area is constituted as, or included in a [Municipality] [ Substituted 'Town Panchayat' by Act 14 of 1999, w.e.f. 24-3-1999.], all taxes, fees or other charges levied in that area under the enactments or regulations then in force shall, from the date of constitution or inclusion, as the case may be, cease to have effect and all such taxes, fees or other charges shall be levied in that area in accordance with the provisions of this Act and the rules, regulations and bye-laws made thereunder.
