Section 4 in Karnataka Municipal Corporations Act, 1976
4. Inclusion and exclusion of areas in, or from the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.].
(1)[The Governor may having regard to the provisions of clauses (a) to (f) of sub-section (1) of section 3 and] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] , subject to the provisions of sub-section (2), by notification,-(a)include within the limits of the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] and local area adjacent thereto; or(b)exclude from the limits of the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] and local area comprised therein; and every such notification shall define the limits of the local area to which it relates.(2)No such notification shall be issued unless a draft thereof is,-(a)published in the official Gazette for the information of all persons likely to be affected thereby inviting objections and suggestions within [one month] [Substituted by Act 11 of 1979 w.e.f. 17.11.1978.] from the date of publication; and(b)referred to the corporation for expressing its views thereon within the period specified in clause (a).(3)Save as otherwise provided in this Act or any other law for the time being in force, when a local area is excluded from the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.],-(i)the rights and liabilities of the corporation in such area shall vest in Government; and(ii)Government shall, after consulting the corporation, determine what portion of the corporation fund and other property of the corporation shall vest in Government for the benefit of the inhabitants of such local area and how the liabilities of the corporation shall be apportioned between the corporation and Government.(4)When a local area is included in the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.], the provisions of this Act and all taxes, notifications, rules, bye-laws, orders, directions and powers, levied, issued, made or conferred under this Act or any other law applicable to the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] shall apply to the said area from the date of inclusion of such area within the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.].
