(6)Where any area is excluded from a smaller urban 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 in force in such smaller urban area shall cease to apply and shall cease to be imposed in the area so excluded;(b)the Government may, by notification, issue such orders, as it may deem fit,-(i)as to the transfer to such local authority, or disposal otherwise of, the assets or institutions of the Municipal Council of the smaller urban area; and(ii)as to the discharge of the liabilities, if any, of such Municipal Council relating to such assets or institutions.
