(2)If the Municipality, within one month after publication of the notice under Sub-section (1), subject to the transfer to itself of any hospital, dispensary, [* * *] [Omitted vide Orissa Act No. 10 of 1997 Orissa Gazette Extraordinary No. 1281 dated 21.10.1997.], rest house, ghat or market on the ground that its funds cannot bear charge, than such transfer shall not be made, save under such conditions, as the Municipality may agree to accept.
