Section 9(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)When a notification is issued under this section in respect of any municipal area, this Act and all notifications, rules, bye-laws, orders directions and powers issued, made or conferred under this Act shall cease to apply to the said municipal area; the balance of the municipal fund and all other property at the time of the issue of the notification vested in the municipality shall vest in the State Government.
