(6)Where any area is excluded from the Municipal Council area or Town Council area and included in the area within the Territorial Jurisdiction of any other local authority -(a)The provisions of this Act or any rules, regulations, notifications, orders, directions and powers made, issued or conferred and all taxes, duties, tolls and fees imposed under this Act and the force in such Municipal Council area or Town Council area shall cease to apply and shall cease to be imposed in the area so excluded.(b)The Government may, by notification, issued such orders, as it may deem fit.(i)As to the transfer of such local authority or disposal otherwise of the assets or institutions of Municipal Council or Town Council and(ii)As to discharge of liabilities, if any, of such Municipal Council or Town Council relating to such assets or institutions.
