Section 3 in Haryana Municipal Corporation Act, 1994
3. Declaration of Municipal area as Corporation.
(1)From the 31st day of May, 1994, the Municipal Corporation of Faridabad shall be deemed to have been declared as such for the Municipal Area specified in the First Schedule appended to this Act.(2)The Government may, from time to time, by notification in the Official Gazette, declare any municipality including area comprising rural area or a Part thereof, if any, to be a Corporation known as "the Municipal Corporation of ____________ (Name of Corporation)" :Provided that no municipality [or municipalities] [Inserted by Haryana Act No. 20 of 2010 w.e.f 31.5.1994.] including area, comprising rural area or a Part thereof, if any, shall be so declared to be a Corporation unless the [existing] [Inserted by Haryana Act No. 6 of 2019, dated 23.1.2019.] population thereof [is three lacs or more] [Substituted for 'exceeds five lacs' by Haryana Act No. 12 of 2002.].[Explanation. [Inserted by Haryana Act No. 6 of 2019, dated 23.1.2019.] - "existing population" means the population projected for the year in which the constitution of the Corporation is being considered as per the following formula, namely: -EP = P X (1+AGR/100)n ; where -(i)EP- refers to existing population;(ii)P - refers to the population defined in clause (45) of section 2;(iii)AGR - refers to the annual growth rate in percent obtained from the last decennial census;(iv)n - refers to the number of years from the last decennial census year to the year in which the constitution of the Corporation is being considered.](3)The Government may, from time to time, after consultation with the Corporation, by notification in the Official Gazette, alter the limits of the Municipal area of the Corporation declared under sub-sections (1) and (2) so as to include therein or exclude therefrom such areas as may be specified in the notification.(4)When the limits of the Municipal areas are altered, so as to include therein any area, except as the Government may otherwise by notification, direct, all rules, regulations, notifications, bye-laws, orders, directions and powers issued or conferred and all taxes imposed under this Act; and in force in the Municipal area shall apply to such area.(5)When a local area is excluded from the Corporation under sub-section (3) -(a)this Act, and all notifications, rules, bye-laws, orders, directions and powers issued, made or conferred under this Act, shall cease to apply thereto; and(b)the Government shall after consulting the Corporation, frame a scheme determining what portion of the balance of the Corporation fund and other property vesting in the Municipal Corporation shall vest in the Government and in what manner the liabilities of the Corporation shall be apportioned between the Corporation and the Government, and, on the scheme, being notified, the property and liabilities shall vest and be apportioned accordingly.
