353. Power to extend provisions of this Act to a transitional area.
- The Government may, by notification, apply to a transitional area subject to such restriction or modifications as the Government may consider necessary for giving effect to the provisions of this Chapter,-(a)any provisions of any section of this Act or part of any section which applies to the area within the limits of a municipal council.(b)any rule or bye-law in force in such area within the limits of a municipal council.
