- The State Government may, for the purpose of application of the provisions of this Act, classify the municipal areas into the following groups on the basis of the population as ascertained at the last preceding census of which the relevant figures have been published :Group A - municipal areas having population above [2,15,000] [Substituted by section 4 of the West Bengal Municipal (Amendment) Act, 2002 (West Bengal Act 16 of 2002), w.e.f, 15.9.2004 for '2,00,000'.].Group B - municipal areas having population above [1,70,000] [Substituted by West Bengal Act 16 of 2002 w.e.f. 15.9.2004 for '1,50,000'.] but not exceeding [2,15,000] [Substituted by West Bengal Act 16 of 2002 w.e.f. 15.9.2004 for '2,00,000'.].Group C - municipal areas having population above [85,000] [ Substituted by West Bengal Act 16 of 2002 w.e.f. 15.9.2004 for '75,000'.] but not exceeding [1,70,000] [Substituted by West Bengal Act 16 of 2002 w.e.f. 15.9.2004 for '1,50,000'.].Group D - municipal areas having population above [35,000] [Substituted by West Bengal Act 16 of 2002 w.e.f. 15.9.2004 for '25,000'.] but not exceeding [85,000] [Substituted by West Bengal Act 16 of 2002 w.e.f. 15.9.2004 for '75,000'.].Group E - municipal areas having population not exceeding [35,000] [Substituted by West Bengal Act 16 of 2002 w.e.f. 15.9.2004 for '25,000'.][Provided that for the purpose of classification of municipal areas of the hill areas, the State Government may, by notification, determine separate size of population for each such Group.] [Proviso added by the West Bengal Act X111 of 1995, w.e.f. 5.9.1995.]
