Section 7(k) in The Chhattisgarh Municipalities Act, 1961
(k)[ on the application of this Act to any area under sub-section (3) of Section 1, the authority or any institution if performing the Municipal functions shall cease to perform such functions and all assets and liabilities of such authority or institution shall vest in the Municipal Council or Nagar Panchayat, as the case may be, constituted under this Act.] [Inserted by M.P. Art No. 18 of 1997.]
