(1)The members elected in a general election of a Municipality and other members mentioned in sub-section (2) of section 11 shall constitute-(a)a Nagar Panchayat for a transitional Municipal area;(b)a Municipal Council for a smaller urban Municipal area; and(c)a Municipal Corporation for a larger urban Municipal area;Provided that a Municipal Corporation under this clause may not be constituted in such urban area or a part thereof as the Governor may, having regard to the size of the area and the municipal services being provided or proposed to be provided by an· industrial establishment in that area and such other factors as he may deem fit, by public notification specify to be an industrial township.
