53. Application of provisions of certain sections to a transitional area.
- When an area is specified as a transitional area under section 14, the provisions of the Explanation to section 35, and the provisions of Sections 36, 40, 41, 42, 43, 44, 45, 46, 47, 48 and 49 shall apply to this area, as if it were a Class 'C' smaller urban and the Nagar Panchayat constituted therefor, a Class 'C' Municipal Council.
