(4)On the expiry of a period of thirty days from the date of publication of the notification referred to in sub-section (1) and after consideration of the objections, which may be submitted, the Government may, by notification, -(a)include with a larger urban area, any area adjacent thereto; or(b)exclude from a larger urban area, any area comprised therein; or(c)specify a smaller urban area to be a larger urban area; or(d)specify a larger urban area to be a smaller urban area.
