Section 3(8) in The Orissa Municipal Corporation Act, 2003
(8)Save as otherwise provided in this Act or any other law for the time being in force, when an area is excluded from the city -(i)the rights and liabilities of the Corporation in such area shall vest in Government;(ii)the Government after consultation with the Corporation determine what portion of the Corporation fund and other property vested in the Corporation shall vest in the Government for the benefits of the inhabitants of such area and how liabilities of the Corporation shall be apportioned between the Corporation and the Government.
