8. Power to abolish or alter limits of municipal area.
- The State Government may, by notification,-(a)withdraw any municipal area or part thereof from the operation of this Act, or(b)exclude from a municipal area any local area comprised therein and defined in the notification, or(c)include within a municipal area any local area contiguous to such municipal area and defined in the notification, or(d)divide any municipal area into two or more municipal areas, or unite two or more contiguous municipal areas so as to constitute one municipal area, or(f)revise the boundary of two or more contiguous municipal areas: Provided that the procedure laid down for the constitution of a municipal area under this Act shall be followed mutatis mutandis in each such case:Provided further that the views of the Municipality affected by any such notification shall be invited by the State Government within such time as may be specified in the notification, and the State Government shall consider the views of the Municipality as aforesaid before a final declaration is made:Provided also that no such notification shall be issued where any part of the municipal area or any neighbouring area is a cantonment or part of a cantonment, as defined in the Cantonments Act, 1924.
