(1)the State government may, by notification, signify its intention to declare that with respect to some or all of the matters upon which a municipal fund may be expanded under Section 60, improved arrangements as required within a specified area, which nevertheless, it is not expedient to constitute as a municipality.(2)A copy of the notification under sub-section (1) shall be published in such places as the State Government may, by general or special order direct.(3)Should any inhabitant of the specified area aforesaid desire to object to the notification issued under sub-section (1), he may within six weeks from the date of its publication, submit his objection in writing to the State Government, through the Deputy Commissioner, and the State Government shall take, his objection into consideration.(4)When six weeks from the date of publication have expired, and the State Government has considered and passed orders on such objections as may have been submitted to it, the State Government may, by notification, declare the specified area aforesaid or any portion thereof to be notified area to be termed as Small Town.
