Section 3P(3) in Tamil Nadu District Municipalities Act, 1920
(3)(a)The Governor may, by notification, exclude from a panchayat town any area comprised therein.(b)In regard to any area excluded under clause (a), the Governor may, by notification under sub-section (1), declare it to be a panchayat town or include it in any contiguous panchayat town under clause (c)(i).(c)The Governor may, by notification,-(i)include in a panchayat town any local area contiguous thereto; or(ii)cancel or modify a notification issued under sub-section (1); or(iii)alter the name of the panchayat town specified under clause (b) of sub-section (1).(d)Before issuing a notification under clause (a) or under clause (b) read with sub-section (1) or under clause (c), the Governor shall give the town panchayat or town panchayats which will be affected by the issue of such notification, a reasonable opportunity for showing cause against the proposal and shall consider the explanations and objections, if any, of such town panchayat or town panchayats.
