(1)The provisions of this Part shall continue to extend to any area specified in clause (iv) of section 20 notwithstanding such area ceasing to be a notified area, and being declared to be a municipal district under section 4 of the Bombay District Municipal Act, 1901 (Bombay Ill of 1901), or a village under section 4 of the Bombay Village Panchayats Act, 1933 (Bombay VI of 1933).
