Section 5A(3) in The Chhattisgarh Municipalities Act, 1961
(3)When the said period has expired and the Governor has considered the objection under sub-section (2) the Governor may by notification, include within or exclude from the limits of the municipal area, any specified area:Provided that when an area is excluded from the limits of any municipal area, such area notwithstanding such exclusion shall continue to be within the limits of the municipal area until the area so excluded is included in a duly constituted Panchayat area.] [Inserted by M.P. Act. No. 17 of 1994.]
