7. Power to abolish or alter the limits of a municipal area.
- After consultation with the Municipality concerned (if it has already been established) the State Government may, by similar notification, and following the same procedure laid down for constitution of Municipal area -(a)withdraw any Municipal area from the operation of this Act; or(b)exclude from a Municipal area any local area comprised therein and defined in the notification; or(c)exclude within a Municipal area contiguous to the same and defined in the notification ; or(d)divide any Municipal area into two or more Municipal areas ; or(e)unite two or more Municipal areas so as to form one Municipal area ; or(f)revise the boundary of two or more contiguous Municipal area; or(g)re-define the boundaries or limits of a Municipal area; or[***] [Deleted by Tlze Tripura Municipal (Amendment) Act, 2000, w. ef 6-10-2000.]
