(2)Notwithstanding anything contained in sub-section (1), all moneys due to the Council, immediately before the dale of such exclusion, on account of tax, toll, fee, rate or otherwise may, in respect of the area so excluded, be recovered by the Council as if such area has not been excluded.[10 to 15. [Omitted by M.P. Act No. 17 of 1994.]x x x]
