Section 4(4) in Karnataka Municipal Corporations Act, 1976
(4)When a local area is included in the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.], the provisions of this Act and all taxes, notifications, rules, bye-laws, orders, directions and powers, levied, issued, made or conferred under this Act or any other law applicable to the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] shall apply to the said area from the date of inclusion of such area within the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.].
