5. Objection to the creation, alteration of limits, or abolition of municipality.
(1)Any inhabitant of any part of a local area defined in, a notification published under Section 4 or any rate-payer of the municipally, may, if he objects to anything therein contained, submit his objection in writing through the Deputy Commissioner to the state Government within forty two days from the date of the publication, and the State Government shall take his objection into consideration.(2)When sixty days from the date of the publication of the notification have expired, and after considering any objection, which may be submitted, the State Government may by Notification -(a)Constitute the local area or any specified part thereof to be a municipality under this Act, or(b)Include the local area or any part thereof in the Municipality or exclude it there from, or(c)Withdraw the whole area comprised in the Municipality from the operation of this Act, as the case may be,
