(6)Where any area is excluded from a larger urban area and included within the territorial jurisdiction of any other local authority, -(a)the provisions of this Act or any rules, regulations, notifications, orders, directions, powers made, issued or conferred and all taxes, duties, tolls and fees imposed under this Act and in force in such larger urban area shall cease to apply and shall cease to be imposed in the area so excluded;(b)the Government may, by notification, issue such orders as it may deem fit, -(i)as to the transfer to such local authority, or disposal otherwise of, the assets or institutions of the Municipal Corporation of such larger urban area; and(ii)as to the discharge of the liabilities, if any, of such Municipal Corporation relating to such assets or institutions.
