(5)[ The State Government may, after consultation with any Municipality constituted under Sub-section (1), by notification, alter the limits of the local area of the Municipality so as to exclude therefrom, or include therein, any area as may be specified in the notification;Provided that before publication of the notification under this Subsection, the State Government shall publish in the prescribed manner a draft of such notification inviting objections and suggestions from all persons likely to be affected thereby within a period of thirty days, and shall consider the objections and suggestions, if any, as may be received on the said draft.] [Inserted vide Orissa Act 1 of 2007, O.G.E. No. 149 dated 5.2.2007.]
