(7)Upon the issue of a notification under sub-section (4), specifying a transitional area as a smaller urban area, -(a)the notification referred to in Section 14, in so far as it specifies such transitional area, shall stand rescinded and such transitional area shall cease to exist; and(b)the provisions of this Act as may be applicable to a smaller urban area shall, with such modifications as may be specified by the Government, apply in the area so covered :Provided that the members of the Nagar Panchayat of such transitional area, shall subject to the provisions of Section 62, be deemed to be the members of the Municipal Council of the smaller urban area and continue to function as such until a Municipal Council is constituted therefor.
