362. Conversion of [city municipal areas into town municipal areas] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.].
(1)The [Governor] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] may, at any time after consulting the municipal council concerned and considering objections, if any, declare by notification that a city [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] shall, with effect from a date to be specified in the notification, be a town [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] constituted under this Act.(2)The provisions of this Act relating to city [municipal areas] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] shall not apply to the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] declared as a town [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] under sub-section (1) with effect from the date specified in the declaration.(3)Any appointment, notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form, made, issued or imposed in respect of a [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] declared as a town [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], and any appointment, notification, order, scheme, rule, bye-law or form, made or issued under any law in respect of such [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] shall continue in force and be deemed to have been made, issued or imposed under the provisions of this Act in respect of the town [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] constituted by such declaration unless and until it is superseded by any appointment, notification, notice, tax, order, scheme, licence, permission, bye-law or form, made, issued or imposed under this Act.(4)Before any city [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] is constituted into a town [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], the procedure prescribed in section 9 shall, as far as may be, be followed.(5)The property, rights and liabilities of the municipal council of a [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] declared as a town [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] under sub-section (1) shall vest in the municipal council of the said [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] with effect from the date specified in the notification.
