5. [ Effect of the Act to areas, included within, or excluded from, a Municipality. [Substituted vide Orissa Act 1 of 2007, O.G.E. No. 149 dated 5.2.2007.]
- When, by a notification referred to in Sub-section (5) of Section 4, any area is -(a)included in a Municipal area, all the provisions of this Act and of the rules, bye-laws, notifications or orders made thereunder which, immediately before such inclusion were in force throughout such Municipal area shall be deemed to apply to such area unless it is otherwise directed in and by the said notification; or(b)excluded from a Municipal area all the provisions of this Act and of the rules, by-laws, notifications, or orders made thereunder which, immediately before such exclusion, were in force in the area so excluded shall cease to apply to such area on and from the date of publication of the said notification.]
