Section 3(4) in Rajasthan Municipalities Act, 2009
(4)Notwithstanding anything contained in sub-Section (3), when any local area ceases to be a Municipality and is included within the local limits of the jurisdiction of some other local authority, the municipal fund and other property and rights vesting in the Municipality shall vest in such other local authority and the liabilities of the Municipality shall be the liabilities of such other local authority.
