(2)[ Notwithstanding anything contained in sub-section (1) the Government may, by notification in the Gazette, at any time, withdraw such public roads and or streets, sewer drain, drainage work tunnel or culvert adjacent to it from the control of the Municipality for the purpose of classifying, it as any public road, street National Highway, State Highway or Major District road under the control of Municipality and thereupon it shall revest in the Government on issuing such a notification:Provided that before issuing such a notification, the Government shall consult the Municipality concerned and give due regard to the objections, if any.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
