8. Effect of including a local area in a Municipality.
- When a local area has been included in a Municipality by a notification under [Section 5-A] [Substituted by M.P. Act No. 17 of 1994.], all notifications, rules, bye-laws, orders, directions, notices and powers made, issued or conferred under this Act and in force throughout the Municipality at the time, shall, unless the State Government, by notification otherwise directs apply to such local area.
